Surekhaben Vikeshbhai Bhangi ... vs State Of Gujarat
2022 Latest Caselaw 6700 Guj

    C/SCA/10869/2019                             JUDGMENT DATED: 27/07/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 10869 of 2019

                                  With
              R/SPECIAL CIVIL APPLICATION NO. 10870 of 2019
                                  With
              R/SPECIAL CIVIL APPLICATION NO. 10877 of 2019
                                  With
              R/SPECIAL CIVIL APPLICATION NO. 12073 of 2019

FOR APPROVAL AND SIGNATURE:


HONOURABLE MR. JUSTICE BIREN VAISHNAV

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1    Whether Reporters of Local Papers may be allowed
     to see the judgment ?

2    To be referred to the Reporter or not ?

3    Whether their Lordships wish to see the fair copy
     of the judgment ?

4    Whether this case involves a substantial question
     of law as to the interpretation of the Constitution
     of India or any order made thereunder ?

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                SUREKHABEN VIKESHBHAI BHANGI (PARMAR)
                               Versus
                         STATE OF GUJARAT
==========================================================
Appearance:
MR MANISH S SHAH(5859) for the Petitioner(s) No. 1
MR. UTKARSH SHARMA, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1,2
MR MANISH J PATEL(2131) for the Respondent(s) No. 3,4,5,6
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                             Date : 27/07/2022

                            ORAL JUDGMENT

C/SCA/10869/2019 JUDGMENT DATED: 27/07/2022

1 Rule returnable forthwith. Learned counsel for the

respective parties waives service of rule on behalf of the

respondents.

2 Heard Mr.Manish Shah, learned counsel for the

petitioners, Mr.Utkarsh Sharma, learned Assistant

Government Pleader for the respondent - State and

Mr.Manish J Patel, learned advocate for the respondents

Nos. 3 to 6.

3 The case of the petitioners is that they are working

as daily wagers for more than eight hours a day for over a

period of more than ten years. That they have made

representations to the concerned authorities to extend

the benefits of the resolution dated 01.05.2007. Post the

resolution of 01.05.2007, the State of Gujarat has come

out with several other resolutions pursuant to which the

petitioners can make a representation for the benefits of

granting minimum wages or minimum of pay-scale if it is

so open for the respondent authorities to grant such pay-

scale in light of the resolutions enacted by the

C/SCA/10869/2019 JUDGMENT DATED: 27/07/2022

government from time to time. If and when the

representation is made by the petitioners, the same shall

be considered within a period of six weeks from the time

when such representation is made. With the aforesaid

observations, the petitions are disposed of. Rule is made

absolute to the above extent.

(BIREN VAISHNAV, J) BIMAL