ASHWINKUMAR KISHORBHAI KHAVDU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Krutarth Pandya, learned counsel for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader, for the Respondent - State.

(2.) Mr.Krutarth Pandya, learned counsel for the petitioner, would draw the attention of this Court to an order passed in Special Civil Application No. 14447 of 2021 and allied matters, wherein, this Court has decided the issue with regard to entitlement of the benefits of the Resolution dtd. 17/10/1988.

(3.) In the present petition, the facts are as under: