BINDUKUMARI DEVDAS CHRISTIAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners under Article 226 of the Constitution of India with a prayer that the Respondents be directed to extend the benefits of Pension Scheme to the petitioners, as per Circular dtd. 2/2/1984.

(2.) Learned Advocate, Mr. Apurva Dave, appearing for the petitioners submitted that the petitioners were, initially, appointed as Staff Nurse and were posted in various hospitals / medical institutions run by Respondent No.3-Ahmedabad Municipal Corporation (in brief, 'AMC').

(3.) Learned Advocate, Mr. Dave, appearing for the petitioners submitted that the issue involved in this petition is squarely covered by the decision of this Court (Coram: Mr. Biren Vaishnav, J.), dtd.: 22/1/2020, rendered in Special Civil Application No. 132 of 2018.