PRAVINBHAI PUNABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. D.M. Devnani, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) By preferring this petition under Article 226 of the Constitution of India, the petitioners, inter alia, prayed for the issuance of a writ of mandamus or any other appropriate writ, directing the respondents to grant the benefits of the Government Resolution dated 17.10.1988.

(3.) The brief factual background in which the petition has been moved is that, petitioners are working as Forest Guards under respondent No. Petitioners Nos. 1 to 3 are working since March, 1994 and petitioners Nos. 4 and 5 are working since August, 2008, continuously.