PARESHBHAI MANUBHAI THAKORE Vs. SECRETARY

JUDGEMENT

(1.) Heard learned advocate Mr.U.T.Mishra on behalf of the petitioner and learned Assistant Government Pleader Mr.Aditya Pathak on behalf of the respondent - State.

(2.) By way of this petition, the petitioner inter alia seeks for being granted the benefits of Government Resolution dtd. 17/10/1988.

(3.) Considering the submissions made by learned advocate Mr.Mishra, it would appear that the case of the petitioner has not been considered by the respondents as yet for grant of the said benefits. It would also appear that the petitioner has preferred representation dtd. 2/11/2023 for considering the case of the petitioner for the benefit under GR dtd. 17/10/1988.