PATEL RAMESHBHAI CHANDUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) It is the case of the petitioner that the petitioner was entitled to the benefits of the Government Resolution dtd. 24/10/2017 by which the other teachers, who according to the petitioner, were similarly situated have been given the benefits. It is submitted that there is no disqualification of the petitioner towards the entitlement of such benefits, however, in many of the cases, the persons similarly situated have been driven to this Court and only after the orders passed by this Court that the benefits under the Government Resolution dtd. 24/10/2017 was extended.

(3.) Learned advocate for the petitioner has immediately referred to and relied upon the decisions of this Court passed in Special Civil Application No.501 of 2013, Special Civil Application No.8764 of 2015 and lastly, on Special Civil Application No.21648 of 2016.