DEVABHAI ALABHAI GOJIYA Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

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

(3.) Learned Advocate for the petitioner has submitted that case of the petitioner is clearly covered under the Government Resolution dtd. 17/10/1988 and though the petitioner has been engaged since 1992 and has worked till date of his retirement upon attaining the age of superannuation on 28/2/2017, the petitioner has not been given benefits as is admissible under the aforesaid Government Resolution.