CHANDUBHAI BHIKHABHAI THAKOR Vs. PRESIDENT-CHIEF OFFICER

JUDGEMENT

(1.) THE petitioners have prayed for a direction to regularize the services of the petitioners and to grant benefits of regularization with 18% interest with effect from the date of their joining.

(2.) ACCORDING to the petitioners they are working under respondent Nagar Panchayat since the year 1983, 1989 and 1989 respectively on daily wage basis. The contention of the petitioners is that though they were initially engaged on the vacant posts of their respective cadres, looking to the nature of the work under the respondent Nagar Panchayat, services of the petitioners are required permanently. According to them they are doing the same duty as that of permanent employees, but they were paid only Rs. 32. 07 paise whereas the permanent employees were paid regular scale. Hence they have filed the present petition.

(3.) LEARNED Advocate for the petitioners submitted that there is clear discrimination against the petitioners and that their services are required for the Panchayat and their services may be regularized.