NANABHAI MASURBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State while Mr. Shastri, learned counsel waives service of notice of Rule for the respondent.

(2.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.

(3.) In these petitions, the petitioners have prayed to direct the respondent authorities to pay the pension and amount of leave encashment, difference of amount of gratuity etc. The petitioners had been engaged with the respondent No.2 - Panchayat as Daily Wagers from the year 1979 and 1980. It is their case that after having rendered 32 years of service, they are not being paid pension and / or gratuity on the ground that they have not completed qualifying service for the purposes of pension. It is the case of the petitioners that they were granted the benefit of GR dtd. 17/10/1988 on completion of ten years of service.