SHANKERBHAI DHANJIBHAI SOLANKI Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for following reliefs :

(2.) THE case of the petitioner is that vide order dated 27.06.2002 passed by respondent no. 2, the benefit of the Government Resolution dated 17.10.1988 was withdrawn and it was decided that all the petitioners would be given fixed pay Rs. 900/- per month.

(3.) LEARNED counsel for the petitioners further contended that the petitioners were working in the same Panchayat and, therefore, they are entitled for the benefit flowing from the order of Single Judge. The order which was challenged in LPA No. 317/2007 was came to be dismissed by the order and judgment dated 07.01.2008.