DILIPBHAI RASIKLAL SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants serving as the 'Daily Wagers' with the respondent No.2, have prayed for the following reliefs:

(2.) The issue is squarely covered by a judgment and order passed by this Court dated 14th July 2015 in the Special Civil Applications Nos.8281 of 2014 and 8289 of 2014. The said judgment of this Court reads as under:

(3.) The petitioners were appointed in Class­IV Cadre on 17th October, 1989. On completion of 10 years of service, the petitioners were placed in the regular pay scale with all consequential benefits as permanent employees. The petitioners Nos. 3 and 7 have retired from service, whereas, the other petitioners are still in service. The grievance voiced in this writ­application is that although they are treated as permanent Class­ IV employees, yet they are not getting the benefit of the privilege leave which the other permanent employees are deriving. This issue is squarely covered by an order passed by this Court dated 8th July, 2015, in the Special Civil Application No.1945 of 2014. I may quote paragraphs Nos.