ASHWINBHAI RANCHHODBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, this petition is taken up for final hearing today.

(3.) This petition is filed by the petitioner praying for benefits of GR dtd. 17/10/1988 with effect from 23/10/1991.