JAYSINH DEVIDANJI GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, under Article 226 of the Constitution of India, the prayer of the petitioner reads as under:

(2.) The facts in brief are as under:

(3.) The State, in support of their decision, has filed affidavit-in-reply. The stand of the State is that since the petitioner was appointed on 23.1.1989, i.e. after cut of date of 17.10.1988, he cannot be given the benefit of Government Resolution dated 17.10.1988.