JASUJI NARANJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents.

(2.) This petition under Article 226 of the Constitution of India is filed for following prayers:-

(3.) The question raised by the petitioner is that in considering the pensionable service period, the period which the petitioner had rendered as workman before being regularized, is not considered by the respondents and hence, by treating the petitioner to have rendered service of less than 10 years held that the petitioner is dis- entitled to any pension.