GANPATBHAI DANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is the case of the petitioner that the petitioner is entitled to the benefits pursuant to GR dtd. 17/10/1988. For this purpose, the petitioner has made representation dtd. 25/8/2021. Reliance is placed on the various decisions of this Court, especially, in the case of State of Gujarat v. PWD Employees Union reported n 2013(2) GLH 692.

(2.) With the aforesaid observations, the respondents are directed to decide the representation of the petitioner within a period of six weeks from the date of receipt of copy of this order.

(3.) With the above direction, the petition stands disposed of. Direct Service is permitted.