JIVABHAI KALABHAI VADHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. K.M. Antani, learned AGP waives service of notice of rule on behalf of respondents no. 1 to 4 and Mr. Y.V. Shah, learned advocate waives service of notice of rule for the respondent no. 5.

(2.) The prayer of the petitioner is that the petitioner be declared to be eligible for pensionary benefits from the date of his retirement.

(3.) Facts in short are that the petitioner was appointed as a daily wager on 01.01.2018 with the Kodinar Nagarpalika. A reference was made before the Industrial Tribunal being Reference IT No. 180 of 1985 for making the petitioner permanent. The Tribunal by an award dated 04.02.1986 directed that the petitioner be made permanent. A resolution was passed on 28.02.1986 to get the posts sanctioned from the competent authority. The Development Commi A reference was made before the Industrial Tribunal being Reference IT No. 180 of 1985 for making the petitioner permanent. The Tribunal by an award dated 04.02.1986 directed that the petitioner be made permanent. A resolution was passed on 28.02.1986 to get the posts sanctioned from the competent authority. The Development Commissioner on 31.03.1986 gave sanction in accordance with the directions of the Tribunal. On 13.08.1986, the petitioner was appointed on a regular pay scale on an adhoc basis. A regular amount was deducted towards the head 'General Provident Fund' from the petitioner's salary.