HASMUKH HIRJIBHAI SONGRA 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 petitioner has prayed to quash and set aside the communication dtd. 28/3/2022 and direct the respondents to extend the benefits of the Government Resolution dtd. 17/10/1988 considering the services of the petitioner from his initial date of appointment i.e. 21/7/1988.