RAHIMKHAN RAYSANGJI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) Mr. Shah, learned counsel for the petitioner would submit that the issue of granting of pensionary benefits is covered by a case of co-employee who had approached this Court by filing SCA No.1690/2020. The order dtd. 18/4/2022 passed in SCA No.1690/2020 reads as under: