LAWS(GJH)-2022-3-1695

CHANDUBHAI RAMJIBHAI PATEL Vs. EXECUTIVE ENGINEER

Decided On March 14, 2022
Chandubhai Ramjibhai Patel Appellant
V/S
EXECUTIVE ENGINEER Respondents

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Surbhi Bhati learned AGP waives service of notice of Rule on behalf of the respondent no.3, Mr.Pranav Shah learned advocate waives service of notice of Rule on behalf of the respondent No.1 and Mr.R.C.Jani learned advocate waives service of notice of Rule on behalf of the respondent No.2.

(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 for a direction to fix the pension of the petitioner. The case of the petitioner is that the petitioner was working as an Oil-man with the Ahmedabad District Panchayat where he was appointed as a Work-Charge Operator on 20/3/1973. On creation of Gujarat Water Resources Development Corporation in the year 1978, the staff was transferred to the Board.