CHOTHAJI CHELAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has filed this special civil application for himself as well as for eight other employees of the respondent, who are working as daily wagers for a period of about 10 to 20 years.

(2.) Prayer has been made by the petitioner in the special civil application that the direction may be issued to the respondent to consider their cases for regularisation in terms of the resolution of the Government dated 17th October, 1988.

(3.) I had occasion to consider the resolution of the Government dated 17th October, 1988 which has been passed for the daily wagers working in P.W.D. and other departments of the Government of Gujarat. Subsequently, this resolution has been supplemented by further resolution. In that resolution, it has been provided that a daily wager who has completed five years of service as on 1st October, 1988 may be given the benefit of pay in the regular pay scale of the concerned post. Further certain other benefits including the retirement benefits have also been conferred on the basis of length of service.