PRATAPBHAI SALUBHAI KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hem Dave learned advocate for Mr. Dipak Dave learned advocate for the petitioner, Mr. U.M. Shastri learned advocate for respondent nos. 2 and 3 and Mr. Kurven Desai learned AGP for respondent nos. 1 and 4.

(2.) The prayer in this petition is that the pensionary benefits be extended to the petitioner by counting his entire length of service from the date of joining i.e. 21/7/1977.

(3.) Facts in brief would indicate that the petitioner was initially appointed on 21/12/1977. On completion of 5 years and 10 years of service respectively, the petitioner was granted benefits of the resolution dtd. 17/10/1988.