RAMBAI LAGHARKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Vrunda Shah 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 petitioner has prayed for quashing and setting aside the order dtd. 2/11/2011 and to extend the benefits of the Government Resolution dtd. 17/10/1988 with effect from 1/10/1988 notionally upto 20/6/2006 and further be pleased to direct the respondents to give difference of salary from 21/6/2006 till 31/12/2018. Further direction is prayed that they be paid pension from 1/1/2019 on the basis of 38 years of service.