JASWANT MANDABHAI SUMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader waives service of rule on behalf of the State-respondent. With the consent of the learned advocates, taken up for final hearing.

(2.) In both these petitions under Article 226 of the Constitution of India, the prayer of the petitioners is that the benefits of the Resolution dtd. 17/10/1988 be granted to the petitioners from the date the petitioners completed ten years of service and counting the date of initial appointment as the relevant date. The case of the petitioners is that they have been working with the department since many years. Service details of each petitioner is shown in tabular form as above.

(3.) Mr.U.T.Mishra, learned counsel for the petitioners, would rely on an oral order dtd. 18/6/2018 passed in Letters Patent Appeal No.1268 of 2017, para 5 to 7 of which read as under: