GURUSHARAN HIRALAL BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the petitioner relies upon oral order dated 05.02.2020 passed by this Court in SCA No.3100 of 2020 and urges this Court to pass similar order.

(2.) The case of the petitioner is that he was initially appointed as daily wager, the details of which have been enlisted by the petitioners at annexure-'A' to the petition together with his date of retirement.

(3.) Mr.Krishnan Ghevariya, learned counsel appearing for the petitioner, has drawn my attention to the pension payment orders issued in the case of each of the respective petitioners and submitted that the initial period of service of the petitioners to their date of regularization has not been counted as service for the purposes of pension.