REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Adarsh Gujarat Anganwadi Union Respondents

Referred Judgements :-

BENEDICT DENIS KINNY VS. TULIP BRIAN MIRANDA [REFERRED TO]
MANIBEN MAGANBHAI BHARIYA VS. DISTRICT DEVELOPMENT OFFICER,DAHOD AND ORS. [REFERRED TO]
SECURITY PRINTING AND MINTING CORPORAYION OF INDIA LIMITED AND ORS. VS. VIJAY D.KASBE AND ORS. [REFERRED TO]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
HINDUSTAN TIMES LIMITED NEW DELHI VS. THEIR WORKMEN [REFERRED TO]
B N NAGARAJAN LINGAPPA VEERAPPA SHINDAL VS. STATE OF MYSORES:STATE OF MYSORES [REFERRED TO]
STATE OF ASSAM VS. KANAK CHANDRA DUTTA [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
AKHIL BHARATIYA SOSHIT KARAMCHARI SANGH RAILWAY VS. UNION OF INDIA [REFERRED TO]
WORKMEN VS. REPTAKOSBRETT AND COMPANY LIMITED [REFERRED TO]
BADDULA LAKSHMAIAH VS. ANJANEYA SWAMI TEMPLE [REFERRED TO]
STATE OF KARNATAKA VS. KGSD CANTEEN EMPLOYEES WELFARE ASSOCIATION [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
U P STATE SUGAR CORP LTD VS. SANT RAJ SINGH [REFERRED TO]
STATE OF KARNATAKA VS. AMEERBI [REFERRED TO]
UNION OF INDIA VS. HIRANMOY SEN [REFERRED TO]
UNION OF INDIA VS. MAHAJABEEN AKHTAR [REFERRED TO]
UNION OF INDIA VS. DINESHAN K K [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. AZIZ AHMAD [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESH CHANDRA BAJPAI [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. CASTERIBE RAJYA P KARMCHARI SANGHATANA [REFERRED TO]
UNION OF INDIA VS. A S PILLAI [REFERRED TO]
PUNJAB STATE POWER CORPORATION VS. RAJESH KUMAR JINDAL [REFERRED TO]

JUDGEMENT

(1.) The present group of Letters Patent Appeals emanates from the judgment and order dtd. 2/8/2024 passed by the learned Single Judge, wherein and whereby the learned Single Judge has declared that the Anganwadi Workers (AWWs) and Anganwadi Helpers (AWHs) shall be treated at par with the regularly selected permanent employees holding civil posts in the State or Central Government, and further directions are issued to the Central Government and the State Government to formulate a policy for absorption of the posts of AWWs and AWHs in the Government service and confer consequential benefit of regularization to them.

(2.) In the captioned writ petitions, the respondent - AWWs and AWHs, have prayed for regularization of their service and to declare the honoraioum paid to them is violative of Articles 14, 16, 21, and 23 of the Constitution of India, 1950. A direction is also sought to pay the minimum wages, which is being paid to other part-time employers engaged in other departments of the State of Gujarat.

(3.) Learned Single Judge has primarily considered two judgments of the Apex Court for granting relief sought for by the respondent i.e. the original petitioners : the first judgment is in the case of State of Karnataka & Ors. vs. Ameerbi & Ors., (2007) 11 S.C.C. 681, and another in the case of Maniben Maganbhai Bhariya vs. District Development Officer, Dahod & Ors., (2022) 16 S.C.C. 343. After considering the aforesaid judgments, the learned Single Judge has considered the facets of Integrated Child Development Services Scheme (ICDS Scheme), the functions and onerous duties of both, the AWWs and the AWHs threadbare, and has allowed the writ petitions.

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STATE OF GUJARAT Vs. ADARSH GUJARAT ANGANWADI UNION

Referred Judgements :-

JUDGEMENT

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