PWD EMPLOYEES UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Vishrut Jani, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) BY preferring this petition under Article226 of the Constitution of India, the petitioners have, interalia, prayed that petitioners Nos.2 to 7 may be conferred the benefits of the Government Resolution dated 17.10.1988, issued by the Road and Building Department, Government of Gujarat.

(3.) PETITIONER No.1 is the PWD Employees Union. Petitioners Nos.2 to 7 are dailywagers, who have been working in the Forest and Environment Department of the State Government. Petitioners Nos.2 to 5 are working as Nursery Gardener/Watchman. Petitioners Nos.6 and 7 are working as Forest Protectors. The petitioners have been working for well over five years, therefore, the service of the petitioners is continuous in nature. Hence, as, according to them, they are eligible to receive the benefits of the abovementioned Government Resolution, they have approached this Court by way of the present petition.