BHUPATBHAI B GURJARWADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By writ application under Article 226 of the Constitution of India, the petitioners, serving with the Dhari Gram Panchayat, District Amreli, have prayed for the following reliefs:

(2.) The facts of this case may be summarized as under:

(3.) Mr. Kariel, the learned counsel appearing for the petitioners vehemently submitted that the District Development Officer transgressed its jurisdiction much beyond what was directed to him by this High Court. He submitted that the District Development Officer could not have passed an order declaring the petitioners as daily rated employees. He submitted that such declaration came as a surprise, because all through out, the Panchayat had treated the petitioners as regular monthly rated employees. He submitted that it is not in dispute that the petitioners were even being paid in accordance with the Fourth Pay Commission. He submitted that if the petitioners were not being the regular monthly rated employees, then they would not have been paid salary in accordance with the Fourth Pay Commission.