RAJESHKUMAR DALABHAI AMIN Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Mr.R.R.Vakil, learned advocate for the petitioner. M/s. Patel Advocates, for the respondents. Mr.Digant Joshi, learned A.G.P. for M/s.Patel Advocates.

(2.) Rule. With the consent of the parties the matter is taken up for final disposal. Mr.R.R.Vakil, learned advocate for the petitioner makes two fold grievance, one that the petitioner has completed 10 years service and is entitled for the benefits under the Resolution dated 17.10.1988, which are not given to him. The second grievance of Mr.Vakil is that the petitioner is sought to be transferred by an order dated 15.9.1997 and as that transfer is inter circle, the petitioner's name will be placed at the bottom of the seniority.

(3.) . Mr.Joshi, appearing for the respondent submits that the so far as the benefits under G.R. dated 17.10.88 are concerned, if the petitioner is entitled the respondent no.2 will take into consideration and will decide the same. Mr.Joshi, further submitted that if found eligible the petitioner will be paid the same. So far as the second grievance is concerned there are no basis for the same still, if the petitioner is apprehensive about the same, the respondent no.2 may be directed to look into the matter and decide the same.