MAGANBHAI KALUBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet Thakkar, learned Assistant Government Pleader waives service of Rule for the respondent Nos.1 and 4 as well as Mr. Pradip J. Patel, learned advocate waives service of notice of Rule for the concerned respondent Nos.2 and 3.

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

(3.) The present petition arises out of the case where it is the stand of the respondent Nos.2 and 3 that the petitioner is not entitled to pension as he has completed only 7 years of service from the date of regularization i.e. 9/9/2008 till he retired from service on 30/6/2014.