VIJAY HAMIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for an appropriate wit, order or direction, directing the respondents to confirm the petitioners as labourers w. e. f. Completing 240 days from the date of initially joining and by further directing them to consider and treat the petitioners as confirmed labourers from the date of joining the service and thereupon to pay further consequential benefits.

(2.) AT the time of admission, the petitioners relied upon the order passed in Special Civil Application Nos. 5061 and 5119 of 1987 and also admission of the said two Special Civil Applications and it appears that, therefore, present Special Civil Application was admitted and was directed to be heard along with Special Civil Application Nos. 5061 and 5119 of 1987.

(3.) MR. HUKUMSINGH, learned AGP has submitted that both the aforesaid Special Civil Applications are now dismissed as withdrawn as the petitioners wanted to submit representation. It is submitted that both the aforesaid Special Civil Application are disposed of on 15/9/2000.