NAGJIBHAI BHOJABHAI KARAPDA Vs. DY. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard Mr. Vishal Thakker, learned advocate for the petitioner and Mr. K.M. Antani, learned AGP for the respondent through video conferencing.

(2.) This court by an order dated 15.06.2017 had admitted the present petition. The case of the petitioner is extensively discussed by this court in its order dated 09.09.2016 passed in Special Civil Application No. 4713 of 2008. For the sake of brevity, the order dated 09.09.2016 passed in Special Civil Application No. 4713 of 2008 is reproduced hereinbelow:

(3.) It was the case in which the petitioner approached this court by filing Special Civil Application No. 4713 of 2008 for pensionary benefits on the ground that he had completed more than requisite years of service and was therefore entitled to the benefit of the Government Resolution dated 17.10.1988 as is evident from the order in para 9 thereof. The court held that the petitioner was entitled to pensionary benefits treating the entire period of service as continuous. Aggrieved by the non-compliance of the order, the petitioner approached this court by filing Misc. Civil Application No. 3525 of 2016. On 12.02.2017, the court recorded statement of the learned AGP appearing therein that the order has been complied with.