SHANTILAL BHANABHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners are claiming the benefits of Government Resolution dated 17.10.1988, which include the fixation of pensionary benefits counting their entire length of service from the dates of their joining till the dates of retirement for all purposes. It is also prayed that the benefits like leave encashment, etc. may also be granted to the petitioners.

(2.) Learned advocate Mr.V.K.Joshi appearing on behalf of the petitioners has submitted that all the petitioners have rendered services ranging from 20 to 44 years of service. Petitioner No.44 has rendered 20 years of service from 09.08.1974 to 28.02.1995.

(3.) The respondents have accordingly fixed their pension as per the Government Resolution dated 17.10.1988, by deducting the initial 10 years of service, which is under challenge.