STATE OF GUJARAT Vs. GORABHAI KALUBHAI SOLANKI

JUDGEMENT

(1.) The present Letters Patent Appeal takes exception to judgment and order dtd. 3/8/2021 passed in Special Civil Application Nos. 23242 and 23286 of 2019.

(2.) The brief facts leading to filing of the present appeal are as follows :-

(3.) Learned Assistant Government Pleader Ms. Urmila Desai submitted that the respondents herein are not entitled to receive the benefit of fixation of pensionary benefits from the initial date of appointment, but are only entitled to receive the same from the date of regularization. It was further submitted that for the purpose of calculation of pension, the services of an employee pursuant to regularization is only to be considered and the initial service as Rojamdar cannot be considered. Learned AGP accordingly prayed that the Letters Patent Appeal be allowed.