NARMADABEN VASANTLAL KANJARIYA Vs. RAJ GOPAL

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Initially, vide award passed by the Labour Court, the applicant came to be reinstated with continuity of service without back-?wages on 23.06.2016, but was not granted benefits of Government Resolution dated 17.10.1988 and hence the applicant preferred Special Civil Application No.17262 of 2016 before this Court. The learned Single Judge vide order dated 14.10.2016 disposed of the said petition with specific directions contained in para 6 of thereof, which reads as under:

(3.) Thus, the direction as above was based on the law laid down by the Apex Court in the case of State of Gujarat vs. PWD Employees' Union (2013(12) SCC 417], wherein it was categorically held by the Apex Court that benefits of Government Resolution dated 17.10.1988 cannot be kept limited for its operation and grant of benefits thereunder only to the department namely Road and Buildings Department, but would be applicable to all daily based employees working under the different departments of the State.