VIPULBHAI MOHANBHAI JASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed for the following prayers:-

(2.) It is submitted by learned counsel for the petitioner that vide order dtd. 24/11/2015, the petitioner has been denied the benefits of Government Resolution dtd. 17/10/1988 only on the ground of his appointment is in the year 1999 i.e. after issuance of the Government Resolution dtd. 17/10/1988 and therefore, he is not entitled under the said Government Resolution dtd. 17/10/1988.

(3.) Learned Assistant Government Pleader Mr.Yuvraj Brahmbhatt could not dispute the said legal position and submits that this Court has held that even those employees who are appointed post the Government Resolution dtd. 17/10/1988 have been granted benefits and they are covered by the Government Resolution dtd. 17/10/1988.