NAGINBHAI RAMAJIBHAI PARAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.

(3.) The petitioners in these petitions have prayed for a direction to hold and declare that the action on the part of the respondents in not making full payment of pensionary benefits by considering their entire length of service from the date of their initial date of appointment till the date of retirement as illegal. A further direction is prayed for to consider the initial qualifying period of service rendered as Daily Wage Employee for the purpose of grant of pension and gratuity and direct them to re-fix the amount of pension and gratuity and pay arrears of pension and gratuity by considering entire length of service from the initial date of appointment.