IUSUBALI YAKUBALI MAKARANI 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, Mr.Pradip J Patel, 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.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The case of the petitioner is that for the purposes of computation of pension, the period prior to his date of regularization is not being considered. It is his case that while counting pensionary benefits, the respondents have not taken into account his services fully and total pensionary services were reckoned deducting initial ten years from his service. It is his grievance that the entire service starting from the date of initial date of appointment was required to be counted for the purposes of pension.