RAHUL ANKUSH GAVHANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Vilas A. Purani for the petitioners and learned AGP Shri Utkarsh Sharma for the respondent No.1-State.

(2.) By way of this petition the petitioners raise a grievance that though the petitioners are entitled to the benefit of the Resolution dtd. 6/9/2005, insofar as the petitioners would be entitled for pension under the Old Pension Scheme, yet their case has not be considered by the respondent authorities.

(3.) Having regard to the same, issue Notice returnable on 27/9/2021. Learned AGP waives service of notice for the respondent No.1- State.