GUJARAT FOREST PRODUCES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Krunal Pandya for the petitioners and learned Assistant Government Pleader Mr.Bhargav Pandya for the respondent State and its authorities on advance copy of the petition being served on him.

(2.) The petitioners, daily rated workmen working under the Forest Department of the State, has prayed for grant of benefits flowing from State Government Resolution dated 17th October, 1988 and to further avail the retiral benefits of pension, gratuity, pay-scale etc. on the basis of the providence of the said resolution.

(3.) It is the case of the petitioners that the fourth respondent-competent authority has also passed office orders bearing different dates accepting that the position is covered by Government Resolution dated 17th October, 1988. A further prayer is also made seeking a direction against the respondents to examine the case of the petitioners within stipulated time for grant of benefits under the resolution as aforesaid.