HARSHABEN MADHUSUDAN JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.C. Chaudhari for the appellant and learned Assistant Government Pleader Ms. Divyangna Jhala for the respondent-State.

(2.) Learned Single Judge in his judgment dtd. 24/6/2021 in Special Civil Application No. 15549 of 2018 impugned in this Letters Patent Appeal, granted following relief to the appellant-petitioner as directed in paragraph 17 of the judgment.

(3.) The appellant-original petitioner, is partially aggrieved inasmuch as, learned Single Judge accepted the plea of the petitioner with regard to the treating the service continuous only for the purpose of granting the benefit of general provident fund.