ASHAMBEN JUVANSINH BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mrugesh Vyas for learned advocate Mr.Dipak Dave for the petitioners and learned Assistant Government Pleader Ms.Ritu Guru for the respondent - State and its authorities who appeared upon service of copy of the petition in advance.

(2.) The three petitioners, who were daily­rated employees, now retired, have filed the present petition under Article 226 of the Constitution to pray as under,

(3.) It is the case of the petitioners that they joined their services in the office of respondent No.3 - Deputy Executive Engineer, Panchayat (R and B) Department, Sahera Sub­division with effect from 21.01.1982, 14.01.1987 and 21.03.1988, respectively. Petitioner Nos.1 and 2 have put in more than thirty years of service, whereas petitioner No.3 completed twenty eight years of service. According to the petitioners, having completed the continuous service as above, they stood retired from service with effect from 30.06.2014, 30.06.2018 and 31.08.2016, respectively.