UDABHAI PARVARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Meet K. Thakkar, learned Assistant Government Pleader for the respondent - State.

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

(3.) The case of the petitioners is that they are entitled to counting their entire length of service from the date of their appointments till the date of their retirement and the denial of the same be treated as illegal.