SARDARSINH BHARATSINH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(3.) The prayer in the petition is to direct the respondents to grant the benefits of the Government Resolution dtd. 17/10/1988 to the petitioner on completion of five years of service from 1996 and ten years from 2006 and consequentially direct the respondents to treat the petitioner as permanent employees from the year 2006 and refix the pay-scale and pay difference of salary from 11/2/2009.