DINESH CHANDUBHAI SHENVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) It is the case of the petitioners that the petitioners are entitled to the grant of benefits of permanency in view of the Government Resolution dtd. 17/10/1988.

(3.) Considering the matter being of 2019, the matter is taken up with the assistance of learned AGP.