HARSUKHLAL TULSIDAS DAVE 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, the petitioner has prayed for a direction that he be paid retirement benefits like gratuity, pension, group insurance etc. by re-fixation of the salary of the petitioner in accordance with Gujarat Civil Service (Pay) Rules 2002 as well as Gujarat Civil Services (Pension) Rules 2002 and as per the directions of this Court in the order dtd. 30/3/2016.