GUJARAT FOREST PRODUCES GATHERERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Krunal D. Pandya for the petitioners and learned Assistant Government Pleader Mr.Jayneel Parikh for the respondents.

(2.) Petitioner No.1 is Gujarat Forest Produces Gatherers and Forest Workers Union, whereas petitioner Nos.2 to 11 are the individual Daily Wagers. The petitioners have prayed as under,

(3.) Petitioner Nos.2 to 11 were appointed as daily-? rated workmen in the Forest Department of the State Government. They have been communicated by various orders-?cum-?communications that depending upon their service record and length of service, the benefits of Government Resolution dated 17.10.1988 as well as Resolution dated 14.09.2015 would be made available to them. The petitioners have put in more than five to fifteen and fifteen to twenty years of service, as the case may be. They are admittedly entitled to the benefits of Resolution dated 17.10.1988 and other attendant resolutions.