JAISUKHLAL KALIDAS JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The short question which needs to be considered and adjudicated upon in this petition under Article 226 of the Constitution of India is revolving round as to whether the petitioner, in the facts and circumstances, is entitled to pension or not.

(2.) A resume of material and relevant facts may be highlighted to appreciate the aforesaid question posed before this Court. The petitioner joined the services of the erstwhile Government of Saurashtra State on 1st November, 1949 as Welfare organiser. Upon reorganisation of erstwhile State of Saurashtra, it came to be part of erstwhile State of Bombay and, therefore, the services of the petitioner were allotted to that Government and again on bifurcation of bilingual erstwhile State of Bombay, into Maharashtra and Gujarat, the petitioner was allotted to the State of Gujarat. He was, therefore, in the Government service on the post of Welfare Organizer till 31st March, 1964.

(3.) The petitioner has, inter alia, contended that the Government of Gujarat constituted Gujarat Labour Welfare Board (GLW Board) and the services of the petitioner came to be transferred to the said GLW Board by office order dated 26th March, 1964, with effect from 1st April, 1964.