JAYESHKUMAR J. BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The batch of petitions involving common question of law and facts, was heard together with the consent of learned advocates for the parties, and is being decided by this common judgment.

(2.) For the sake of convenience, the facts of Special Civil Application No. 3099 of 2014, being a lead case, are taken for consideration.

(3.) The petitioner in the said Special Civil Application has prayed for the directions against the respondent authorities to consider the case of the petitioner for regularization and grant him all the benefits granted to the regular employees in the establishment of the respondent No. 2 - Company, and to declare that action of the respondent No. 2 - Company making the petitioner's work on contractual basis, was violative of petitioner's fundamental rights guaranteed under Art. 14, 21 and 23 of the Constitution of India. Similar prayers have been prayed for by the other petitioners in the other petitions.