RAGHAVBHAI BOGHABHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Samir Gohil on behalf of the petitioner, learned AGP Ms.Dharitri Pancholi on behalf respondent No.1 and learned Advocate Ms.Hathi on behalf of respondent Nos.2 and 3.

(2.) By way of this petition, the petitioner seeks for the following relief:-

(3.) Learned Advocate Mr.Gohil for the petitioner would submit that the respondents have denied the benefits of Government Resolution dtd. 17/10/1988 to the present petitioner, more particularly on a ground that since the petitioner had joined the service after the date of the said Resolution, therefore, he would not be entitled to the benefits of the said Resolution. Mr.Gohil would submit in this regard that the issue raised in present petition is no more res integra and whereas he draws the attention of this Court to a decision of Coordinate Bench of this Court in Special Civil Application No.11126 of 2019 dtd. 22/7/2019, wherein similar issue had been considered by this Court.