LAXMANJI DHULAJI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Surbhi Bhati learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the relief sought for by the petitioner is to count the length of service preceding the date of regularization as the initial date for the purposes of extending the benefits of retirement and fixation of pension.