PRAVINKUMAR ISHWARBHAI PATEL Vs. EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT

JUDGEMENT

(1.) Heard Mr.G.M.Amin learned counsel for the petitioner.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner prays for a direction to fix the pension and pensionary benefits of the petitioner. The order under challenge is that of the Gujarat Water Resources Development Corporation of year 2020 which indicates that the petitioner's services were for 13 years, 01 months and 05 days and therefore the petitioner is not entitled to the benefits of pension.

(3.) Today, vide a separate order passed in Special Civil Application No.3210 of 2020, considering the similar issue involved, the Court has held as under: "