TERSINGHBHAI KHUMANBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent Nos.1 and 4 while Mr. Pradip J. Patel, learned counsel waives service of notice of Rule for respondent Nos.2 and 3.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition, the petitioner has prayed that the respondent be directed to make payment of pensionary benefits by counting his entire length of service from 21/1/1974 to 31/10/2008.