LAWS(GJH)-2022-8-792

BHATT CHANDRAKANT AMBALAL Vs. STATE OF GUJARAT

Decided On August 25, 2022
Bhatt Chandrakant Ambalal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned Assistant Government Pleader, waives service of notice of rule on behalf of respondents Nos. 1 and 4, Mr.U.M.Shastri, learned advocate waives service of notice of rule on behalf of respondents Nos. 2 and 3. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) In this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:

(3.) The case of the petitioners is that for the purposes of computation of pension, the period prior to their dates of regularization is not being considered. It is their case that while counting pensionary benefits, the respondents have not taken into account their services fully and total pensionary services were reckoned deducting initial ten years from their service. It is their grievance that the entire service starting from the date of initial date of appointment was required to be counted for the purposes of pension.