KIRANKUMAR JANMASHANKAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Meet Thakkar 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.) In both these petitions the prayers of the petitioners is that the petitioners are entitled to pensionary benefits who have retired after having rendered ad-hoc services as Lecturer and Class-3 Computer Operator respectively.