SOMALBHAI MADIYABHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned Assistant Government Pleader, waives service of notice of rule on behalf of respondents Nos. 1 and 4, Ms.Chaitali Dave, learned advocate, waives service of notice of rule on behalf of respondents Nos. 2 and 3. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) The short issue in this petition is that the petitioner, who have otherwise earned the benefits of the Resolution dtd. 17/10/1988 is being paid pension ignoring the past services rendered by him from the initial date of appointment.

(3.) Mr.Dave, learned counsel for the petitioner, would rely on order dtd. 18/9/2019 rendered in Special Civil Application No. 14137 of 2019, which read as under: