NATVARSINH SABURSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the State - respondent.

(2.) Mr.H.B.Singh, learned counsel for the petitioners, would rely on a decision rendered by this Court in Special Civil Application No. 19828 of 2021 and allied matters dtd. 18/7/200, which read as under:

(3.) In view of the decision relied upon by the learned counsel, the petitions are allowed. Accordingly, it is held that the petitioners are entitled to the pensionary benefits by reckoning the entire length of service from the date of initial joining for the purposes of pension and other terminal benefits. The respondents are therefore directed to fix the pension of the petitioners by counting their services from the date of their initial joining until the date of their retirement and in doing so each year of service preceding the date of regularization in which years the petitioners have completed 240 days shall only be considered for recalculating pension. The retirement benefits, including leave encashment benefit shall be paid to the petitioners within a period of twelve weeks from the date of receipt of certified copy of this order. Petitions are accordingly allowed. Rule is made absolute accordingly. Direct service is permitted.