ANIL SHARADCHANDRA VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondents.

(2.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) According to the petitioners, they were initially appointed as Daily Wagers and when they retired upon reaching the age of superannuation, the respondent authority did not consider initial 10 years of their service for the purpose of calculating pension and other retiral benefits and therefore, present petition. The list of employees along with their date of superannuation in tabular form is as under:-