Gujarat High Court
Vaghela Natuji Varvaji & 12 vs State Of Gujarat & on 21 April, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/5040/2014 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5040 of 2014
with
SPECIAL CIVIL APPLICATION NO. 5634 of 2014
to
SPECIAL CIVIL APPLICATION NO. 5645 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
================================================================
1 Whether Reporters of Local Papers may be allowed to No
see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India, 1950
or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ? No
================================================================
VAGHELA NATUJI VARVAJI & 12....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance: (In all SCAs)
MR UT MISHRA, ADVOCATE for the Petitioner(s) No. 1 - 13
MR DM DEVNANI, ASSTT. GOVERNMENT PLEADER for the Respondents
================================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 21/04/2014
Page 1 of 10
C/SCA/5040/2014 JUDGMENT
COMMON ORAL JUDGMENT
1. Rule. Mr.D.M.Devnani, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents in each of the petitions. 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. Special Civil Application No.5040/2014 has been treated as petition filed on behalf of petitioner No.1 whereas the other petitioners have filed separate onepage petitions.
2. By preferring these petitions under Article 226 of the Constitution of India, the petitioners, inter alia, pray for the issuance of a writ of Mandamus, directing the respondents herein to grant them the benefits of the Government Resolution dated 17.10.1988.
3. It is the case of the petitioners that they have been serving in the Forest Department of the State Government as per the table given hereinbelow: Page 2 of 10 C/SCA/5040/2014 JUDGMENT Sr. Name of the workman & Age Date of Post Wages No. address entry in per day service (in Rs.) 1 Vaghela Natuji Varvaji 45 22/11/93 Workman 216/ Post: Lekavada, Dist: Gandhinagar 2 Vaghela Jashuji 43 01/06/94 Workman 216/ Jumarji Post: Lekavada, Dist: Gandhinagar 3 Thakore Budhaji 57 01/04/99 Workman 216/ Hemaji, Post: Basana, Dist: Gandhinagar 4 Solanki Rajesh Kanuji, 33 01/04/99 Workman 216/ Post: Shahpur, Dist: Gandhinagar 5 Thakor Danaji 35 01/06/99 Workman 216/ Jesangji, Post: Basana, Dist: Gandhinagar 6 Vaghela Banaji Kaluji 35 01/04/99 Workman 216/ Post: Basana, Dist: Gandhinagar 7 Vaghela Dilipsinh 42 01/04/99 Workman 216/ Keshrisinh Post: Basana, Dist: Gandhinagar 8 Thakore Mohanji 51 01/04/99 Workman 216/ Dhulaji Post: Basana, Dist: Gandhinagar 9 Vaghela Bhanubhai 44 21/10/99 Workman 216/ Maganji Post: Basana, Dist: Gandhinagar 10 Maheshkumar Rajju 28 01/06/02 Workman 216/ Vaghela Post: Basana, Dist: Gandhinagar 11 Patel Dalpatji 44 01/06/03 Workman 216/ Prabhatji Post: Basana, Dist: Gandhinagar 12 Parmar Rameshbhai 34 01/04/02 Workman 216/ Revabhai, Post: Palaj, Dist: Gandhinagar Page 3 of 10 C/SCA/5040/2014 JUDGMENT 13 Parmar Hanubhai 31 01/04/05 Workman 216/ Rewabhai, Post: Palaj, Dist: Gandhinagar It is further the case of the petitioners that in this manner, they have put in more than eight years' of service on daily wage basis, continuously and uninterruptedly. The petitioners assert that similarly situated daily wagers had earlier filed petitions seeking the benefits of the Government Resolution dated 17.10.1988, and such benefits have been extended to them by several orders of this Court. The matters have even reached the Supreme Court and by the judgment in State of Gujarat and others v. PWD Employees' Union, reported in 2013(8) SCALE 579, the Supreme Court has upheld the orders of this Court and directed the State Government to grant the benefits of the Scheme, as contained in the Government Resolution dated 17.10.1988, to all the daily wage workers of the Forest and Environment Department, who have been working for more than five years. It is the case of the petitioners that they are squarely covered by the abovementioned judgment of the Supreme Court, therefore, the benefits of the Government Resolution Page 4 of 10 C/SCA/5040/2014 JUDGMENT dated 17.10.1988, ought to be extended to them, as well.
4. Mr.U.T.Mishra, learned advocate for the petitioners, has submitted that even though the Supreme Court has ruled in favour of similarly situated persons, the State Government has not extended the benefit of the Government Resolution dated 17.10.1988, to the petitioners, so far. It is submitted that the State Government had filed a review petition in the Supreme Court against the judgment in State of Gujarat and others v. PWD Employees' Union (supra). However, the said review application has now been dismissed by an order dated 29.01.2014 passed in Review Petition (C) Nos.2826 and 2827 of 2013 in Civil Appeal Nos.5321 5322 of 2013.
5. Mr.D.M.Devnani, learned Assistant Government Pleader, submits that in view of the judgment of the Supreme Court, the respondents may be directed to examine the cases of the petitioners individually so as to ascertain their entitlement to the benefits flowing from the Government Resolution dated Page 5 of 10 C/SCA/5040/2014 JUDGMENT 17.10.1988.
6. This Court has heard learned counsel for the respective parties and considered the material on record. The petition is squarely covered by the judgment of the Supreme Court in State of Gujarat and others Vs. PWD Employees' Union (supra). The relevant paragraphs of the judgment are quoted hereinbelow:
"25. As per scheme contained in Resolution dated 17th October, 1988 all the daily wage workers were not entitled for regularization or permanency in the services. As per the said Resolution the daily wagers are entitled to the following benefits:
"(i) They are entitled to daily wages as per the prevailing Daily Wages. If there is presence of more than 240 days in first year, daily wagers are eligible for paid Sunday, medical allowance and national festival holidays.
(ii) Daily wagers and semi skilled workers who has service of more than five years and less than 10 years are entitled for fixed monthly salary along with dearness allowance as per prevailing standard, for his working days. Such daily wagers will get two optional Page 6 of 10 C/SCA/5040/2014 JUDGMENT leave in addition to 14 misc. leave, Sunday leave and national festival holidays. Such daily wagers will also be eligible for getting medical allowance and deduction of provident fund.
(iii) Daily wagers and semi skilled workers who has service of more than ten years but less than 15 years are entitled to get minimum pay scale at par with skilled worker along with dearness allowance as per prevailing standard, for his working days. Moreover, such daily wagers will get two optional leave in addition to 14 misc. leave, Sunday leave and national festival holidays. He/she will be eligible for getting medical allowance and deduction of provident fund.
(iv) Daily wagers and semi skilled workers who has service of more than 15 years will be considered as permanent worker and such semi skilled workers will get current pay scale of skilled worker along with dearness allowance, local city allowance and house rent allowance. They will get benefit as per the prevailing rules of gratuity, retired salary, general provident fund. Moreover, they will get two optional leave in addition to 14 misc. leave, 30 days earned leave, 20 days half pay leave, Sunday leave and national festival holidays. The daily wage workers and semi Page 7 of 10 C/SCA/5040/2014 JUDGMENT skilled who have completed more than 15 years of their service will get one increment, two increments for 20 years service and three increments for 25 years in the current pay scale of skilled workers and their salary will be fixed accordingly."
26. Considering, the facts and circumstances of the case, the finding of Gujarat High Court dated 29th October, 2010 in SCA No.8647/2008 and connected matters and the fact that the said judgment is binding between the parties, we are of the view that the appellants should be directed to grant the benefit of the scheme as contained in the Resolution dated 17th October, 1988 to all the daily wage workers of the Forest and Environment Department working for more than five years, providing them the benefits as per our finding at Paragraph 25 above. The appellants are directed accordingly. The judgment and order passed by the learned Single Judge dated 29th October, 2010 as affirmed by the Division Bench by its order dated 28th February, 2012 stands modified to the extent above. The benefit should be granted to the eligible daily wage workers of the Forest and Environment Department working for more than five years including those who are performing work other than building maintenance and repairing but they will be entitled for the consequential benefit w.e.f. 29th October, 2010 Page 8 of 10 C/SCA/5040/2014 JUDGMENT or subsequent date from which they are so eligible within four months from the date of receipt/production of the copy of this order. The appeals stand disposed of with the aforesaid observation and directions to the appellantState and its authorities. There shall be no separate orders as to costs."
7. The Review Petitions filed by the State Government against this judgment have now been dismissed by the Supreme Court, vide order dated 29.01.2014, passed in Review Petition (C) Nos.2826 and 2827 of 2013 in Civil Appeal Nos.5321 5322 of 2013.
In the view of this Court, there remains no impediment at all, on the part of the State Government in extending the benefits of the Government Resolution dated 17.10.1988, to the petitioners subject to their fulfilling the requisite conditions.
8. In view of the above, the following order is passed:
The respondents shall examine the cases of petitioners individually and, if found eligible, shall extend the benefits of the Government Resolution dated 17.10.1988, to them, as per the directions of the Supreme Court. The needful be Page 9 of 10 C/SCA/5040/2014 JUDGMENT done within a period of four months from the date of the receipt of a copy of this order.
9. The petitions are allowed to the above extent.
Rule is made absolute in each petition, accordingly.
There shall be no orders as to costs.
(SMT. ABHILASHA KUMARI, J.) sunil Page 10 of 10