HARI GURMUKHDAS MULANI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE returnable forthwith. Ms. Harshal Pandya waives service of notice of Rule on behalf of the respondent no. 2 and learned AGP Mr. Kurven Desai waives service of notice of Rule on behalf of the respondent no. 3.

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

(3.) The case of the petitioner is similar to the beneficiaries of the order passed in Letters Patent Appeal No. 307 of 2017 dtd. 28/2/2017. The grievance of the petitioner is that services rendered by the petitioner with the District Panchayat has not been counted as service for the purposes of computing pensionary benefits.