BHAVANBHAI KESHABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) It is the case of the petitioner that the petitioner though has retired in the year 2017, he was not granted the benefits of the resolution dtd. 16/8/1973.