VANRAJSINH AJITSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGP Mr.Meet Thakkar waives service of Rule on behalf of the respondents.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to direct the respondents to grant the benefits of the resolution dtd. 17/10/1988 to the petitioner from initial date of joining considering the fact that by virtue of the award of the Labour Court dtd. 26/12/2006, reinstatement was granted with continuity of service, in the award made though not have specifically mentioned the word "continuity".

(3.) Mr.P.C.Chaudhary learned counsel for the petitioner would draw the attention of this court to a decision rendered by the coordinate bench of this Court in Special Civil Application Nos.13095 of 2016 and 2192 of 2017, wherein considering several decisions of this Court including the decision of the Supreme Court, the Court in Special Civil Application Nos.13095 of 2016 held as under: