VINODCHANDRA MANILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents.

(2.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following prayers:-

(3.) The issue pertains to the entitlement of the petitioner to pension as per the provisions of Government Resolution dtd. 15/10/1984 by considering the appointment of the petitioner as a Principal which was w.e.f. 01/11/1996 being fresh recruitment after 1/4/1982, the cut-off date specified in the aforesaid Government Resolution.