GOBARBHAI BHIMBHAI GOHIL Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) By way of present group of petitions, the petitioners have challenged inaction on the part of the respondents seeking following relief/s:-

(2.) In Special Civil Application Nos. 10552, 10553, 10555, 10556 and 10557 of 2016, the petitioners have prayed for below mentioned relief/s:-

(3.) The brief facts giving rise to present petitions are that the petitioners were appointed as Daily Wager Drivers on different dates under respondents and were posted at different Primary Health Centres. They were required to work for full time in the Primary Health Centres. Apart from that they were also required to go with the Medical Officer in the field. Many times they were called during night hours for carrying the patients. They were also required to go out of station for several days in connection with office work.