BECHARAJI MANGAJI THAKOR Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) IN all these petitions, common question of law and facts are involved, and, therefore, all these petitions are disposed of by this common order.

(2.) HEARD Mr. B. S. Brahmbhatt learned advocate appearing on behalf of the petitioners; Mr. J. K. Shah, learned Assistant Government Pleader appearing on behalf of the respondent - State of Gujarat and Mr. D. G. Chauhan, learned advocate appearing on behalf of the Gujarat Pollution Control Board.

(3.) IT is not in dispute that the petitioners were serving as daily wagers on fixed term with respondent - Gujarat Pollution Control Board. It appears that Gujarat Pollution Control Board submitted the proposal for regularizing services of the concerned employees and/or to continue them in service and the State Government considering the policy prevailing at the relevant time, directed Gujarat Pollution Control Board to introduce contract system and, therefore, contract system was to be introduced and at that stage, the petitioners apprehended that because of the same, services of the petitioners even as daily wagers on fixed term shall be terminated and they will not be taken on duty as daily wagers and, therefore, the respective petitioners have preferred the respective Special Civil Applications.