PRAVINBHAI KANTILAL VACHHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Meet Thakkar 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.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction that the order dtd. 28/12/2018 be quashed and set aside. By the aforesaid order, the petitioners have prayed for a direction that the order dtd. 28/12/2018 be quashed and set aside. By the aforesaid order, the petitioners have been denied the benefit of the GPF scheme on the ground that their appointments were post 1/4/2005 and therefore in accordance with the resolution of the Finance Department dtd. 18/3/2005, they were not entitled to be included in the GPF scheme.