AMRUTBHAI SOMABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai 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, it is the case of the petitioners that they have been working as daily wagers who have been granted the benefits of the regularisation pursuant to the Government Resolution dtd. 17/10/1988. Having retired from service, pension payment orders were issued, wherein, service prior to their date of completion of 10 years i.e. from the date of initial appointment has not been considered for the purposes of pension.