RAMUJI CHATURJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of Rule on behalf of respondent State. With the consent of learned advocates for the parties, matter is taken up for final hearing today.

(2.) The prayer of the petitioners is to direct the respondents to revise the pension as well as gratuity calculating the same from the date of initial appointment of the petitioners.

(3.) The facts in brief would indicate that the petitioners were appointed as daily wagers. When a representation was made by the petitioners to the respondent authorities, by the impugned order dtd. 29/12/2021 their case for pension is rejected on the ground that they did not complete the requisite number of years i.e. ten years of service after extension of benefits of the resolution dtd. 17/10/1988.