SAVSHIBHAI JIVABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in the main petition is covered by the decisions rendered by this Court, Civil Application for fixing date of hearing is allowed and with the consent of learned advocates for the respective parties, the main matter is taken up for hearing today.

(2.) RULE returnable forthwith. Learned AGP Mr.Kurven Desai waives service of Rule on behalf of the respondents.

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to direct the respondents to grant the benefits of the resolution dtd. 17/10/1988 to the petitioner from initial date of joining considering the fact that by virtue of the award of the Labour Court dtd. 29/8/2009, reinstatement was granted with continuity of service, in the award made though not have specifically mentioned the word "continuity".