LALUBHAI TITABHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of rule on behalf of the respondent no.1 and Mr.U.M.Shashtri learned advocate waives service of rule on behalf of the respondent no.2.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to hold that the petitioner has completed pensionable service and therefore he is entitled to the benefits of pension.