GUJARAT ROJAMDAR KAMDAR UNION THRO GENERAL SECRETARY, SAMANTSINH DALELSINH SOLANKI & 9 Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ISSUE Rule, in each petition. Mr.D.M. Devnani, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents, in each petition. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petitions are being heard and decided finally.

(2.) BY preferring these petitions under Article 226 of the Constitution of India, the petitioners, interalia, pray for the issuance of a writ of Mandamus or any other appropriate writ, directing the respondents to grant the benefits of the Government Resolution dated 17.10.1988 to them.

(3.) BRIEFLY stated, the facts of the case are that the petitioners are working as Watchmen on dailywage basis under the Forest Department of the State Government. As per the case of the petitioners, they have completed more than five years of service working continuously, as such.