LATE RAMESHBHAI BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned AGP, waives service of notice of rule on behalf of the State Respondents.

(2.) The prayer in the petition is for the five benefits that the petitioner is entitled to in addition to the benefits of the Resolution dtd. 17/10/1988 which are otherwise provided. Prayer 33(A) reads as under:

(3.) Ms.Vidhi Bhatt, learned counsel for the petitioner, places reliance on an oral order passed by this Court in Special Civil Application No. 2767 of 2022 and allied matters. Relevant paragraphs of the decision read as under: