KOYABHAI DHIRABHAI KHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rajesh Chauhan for the petitioner and learned Assistant Government Pleader Mr. Bhargav Pandya for the respondent state authorities on advance copy of the petition served on him.

(2.) The petitioner claims the benefits flowing from Resolution dated 17.10.1988 of the Road & Building Department, Government of Gujarat, whereby on the basis of completion of number of length of service, the benefits of pay -scale and other perquisites are made available to the daily -rated employees. For the purpose of the claim, the petitioner pressed into service the decision of the Supreme Court in State of Gujarat vs. PWD Employees' Union [2013(12) SCC 417].

(3.) As the facts go, the petitioner was appointed as daily wager with effect from 01.04.1981 in the Forest Department. The petitioner came to be relieved on reaching the age of superannuation of 60 years with effect from 31.07.2014. The grievance of the petitioner is that he has put in 25 years of service and has been eligible to be granted the benefits under Resolution dated 17.10.1988, however no such benefit has been extended to him.