DHIRUBHAI JETHABHAI PATEL Vs. SABARKANTHA DISTRICT PANCHAYAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) The petitioners came to be initially recruited through Employment Exchange during the period ranging from 1983 to 1987 and they were given work for a period of about 6 to 8 months in a year. After a lapse of nearly five years the petitioners came to be employed as regular work-charge employees as per the table annexed at Annexure-A to the petition. Accordingly the petitioners No. 1 to 9 and petitioners No. 11 found their place in the work-charge department of the respondents in the years 1991 and 1992. Their previous service as daily rated clerks is set out in the column of previous service. Petitioner No. 10 came to be employed in work-charge department on 13-5-1994. He, however, worked as daily rated employee from 1-2-1983 to 31-8-1987 under the respondents. These facts reveal that it is the practice or the policy of the respondents to bring daily rated employees on the work-charge department according to their seniority in terms of the work put in by them as daily rated employees.