CHIMANBHAI RAMJIBHAI DALVADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Sahil Trivedi learned AGP waives service of notice of Rule for the respondents.

(2.) With the consent of the parties, the matter is taken up for final hearing.

(3.) The case of the petitioner is that he joined the services with the respondents on 01.11.1979 and superannuated from service on 21.05.2020. It is the case of the petitioner that he is entitled to the period prior to the date of this benefit under the resolution dated 17.10.1988 for the purposes of pension. In short, it is his case that his higher service shall be treated as continuous for the purposes of pension.