MAHENDRASINH MAVUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) At the outset, leaned counsel for the petitioners has restricted his prayer to the limited extent that, since all the petitioners were employed through the Employment Exchange in accordance with the provision of Section 4 of the Employment Exchanges [Compulsory Notification of Vacancies) Act, 1959, and rendered service as daily wagers with respondent No. 3-Government Dental College & Hospital, Jamnagar, for more than 16 to 17 years, the question of regularisation of the services of the petitioners is required to be considered by the State Government on merits in light of the principles enunciated by the Apex Court in paragraph 53 of the judgment reported in [Secretary, State of Karnataka v. Umadevi]. He has also submitted that, in different departments, sanctioned posts are available.

(3.) Learned Assistant Government Pleader submits that no benefit can be granted to the petitioners contrary to the law laid down by the Apex Court in Umadevi [supra].