BAPUSHA HASAMSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Nirali Sarda, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.

(2.) Facts in brief would indicate that the petitioner was appointed as a daily wager on and from 21/9/1972. He was given the benefits of the Government Resolution dtd. 17/10/1988. The prayer in the petition is that the petitioner's service from 21/9/1972 may be counted as the initial date for reckoning pensionable service till his retirement on 31/5/2019.

(3.) Ms.Ashlesha Patel, learned counsel for the petitioner, would rely on an order passed in Special Civil Application No. 2481 of 2022, which read as under: