KANAIYALAL NANDLAL MEHTA Vs. CHIEF ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Mr. H.S. Munshaw, learned advocate 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.) The prayers made in this petition are to direct the respondents to grant the benefits of the GR dtd. 17/10/1988 i.e. pay scales, dearness allowance, pension in favour of the petitioners.