HITENDRASINH JAYENDRASINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein has prayed to request the respondents to release the benefits flowing from the Government Resolution dated 17.10.1988 in favour of the petitioner from the date he became eligible for the same.

(2.) By an order dated 21.08.2012, the petitioner has been denied the benefit of Government Resolution dated 17.10.1988 on the ground that the petitioner and other employees were appointed after 17.10.1988 i.e. in the year 1989 and since their appointment was subsequent to 17.10.1988, they would not be entitled to the benefits flowing from the Government Resolution dated 17.10.1988.

(3.) Heard Mr. Krishnan Ghevariya, learned advocate for the petitioner and Ms. Aishvarya Gupta, learned Assistant Government Pleader for the respondent State.