DISTRICT DEVELOPMENT OFFICER Vs. RUPLIBEN KALUBHAI DANGYA

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such arising out of the impugned common judgment and order passed by the learned Single Judge, all these Letters Patent Appeals are decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge dated 06.06.2016 passed in Special Civil Application Nos. 1219 of 2016 to 1223 of 2016, by which, the learned Single Judge has dismissed the said Special Civil Applications preferred by the appellants herein and has confirmed the orders passed by the authorities below directing the appellants herein to pay gratuity under the payment of Gratuity Act to the respondents herein Anganwadi workers appointed under the Welfare Scheme of the Government of India known as Integrated Child Development Scheme (ICDS Programme), original petitioners District Development Officers and others have preferred present Letters Patent Appeals.

(3.) The facts leading to the present Letters Patent Appeal in nutshell are as under: