STATE OF GUJARAT Vs. VISHNUBHAI BHOLIDAS PATEL

JUDGEMENT

(1.) Admitted. Mr. P. Upadhyay appears and waives service of notice of admission on behalf of the respondent workman. In the facts and circumstances of the case the matter is taken up for hearing to day.

(2.) This appeal is filed against the order passed by the learned Single Judge on March 20, 1997 in Civil Application No. 951 of 1994 in Special Civil Application No. 6031 of 1993.

(3.) The respondent is original petitioner, who filed Special Civil Application No. 6031 of 1993 for appropriate writ, direction or order quashing and setting aside order dt. 3rd March 1993 issued by the Executive Engineer (R & B), Navrangpura by which he was asked to work as Labourer in the pay scale of Rs. 900-1500 and for a declaration that the action of respondent no. 4 of not paying legitimate benefits from November 20, 1988 is illegal and contrary to law and to grant all consequential benefits.