STATE OF GUJARAT Vs. TALSIBHAI DHANJIBHAI PATEL

JUDGEMENT

(1.) We have heard Shri Chintan Dave, learned AGP for the State appellant and Shri Vaibhav Vyas, learned counsel appearing for the respondent.

(2.) The learned Single Judge after considering the material on record came to the conclusion that in terms of Rule 25 of the Pension Rules, 2002, the temporary services were liable to be counted for determining the qualifying period of service and accordingly held that the writ petitioner (respondent herein) had worked for 30 years and 9 months and therefore he would be entitled to pension. Accordingly, the writ petition was allowed. We do not find any infirmity in the order passed by the learned Single Judge as the same is in consonance with the statutory provisions.

(3.) The appeal lacks merit and is accordingly dismissed. Consequently, the connected Civil Application stands disposed of.