STATE OF GUJARAT Vs. PANKAJBHAI MANUBHAI PATEL

JUDGEMENT

(1.) Heard Mr. Tirthraj Pandya, learned Assistant Government Pleader for the appellants and Mr. Ullash Gohil, learned advocate for the respondent- original petitioner.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 16/6/2021 passed by the learned Single Judge in Special Civil Application No.7522 of 2020, the appellants have preferred this intra Court appeal under Clause 15 of the Letters Patent.

(3.) Mr. Pandya, learned Assistant Government Pleader for the appellants has mainly contended that the respondent- original petitioner was appointed in the year 1997 on ad hoc basis and GPF account was already opened. However, as the respondent was appointed after due selection on the regular post in the year 2006 and therefore, his service on ad-hoc basis cannot be considered while considering the aspect of pension. According to Mr. Pandya, the case of the respondent- original petitioner would not be covered under GPF.