RAMESHBHAI KANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Jay Mehta, learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(3.) Essentially, the prayer of the petitioners is to treat the petitioners to have completed more than 10 years of service as on the date of 31-03- 2005 and therefore, entitled to the pension under Old Pension Scheme.