MAYURDHVAJSINH GUNVANTSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma 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.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed to direct the Respondents to consider the ad-hoc tenure of service of the petitioners as continuous for all purposes by clubbing that period with the period post the selection of the petitioners by the GPSC for the purposes of pay, leave, pension and other consequential service benefits and grant of pay protection.