SAMJIBHAI FULABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, 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.) It is the case of the petitioner that his pensionary benefits be revised as per the initial date of appointment and also to release 300 days unavailed privileged leave.