VIVEK NARENDRABHAI THAKER Vs. STATES OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Bhargavi Thakar on behalf of the petitioner and learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of the respondent - State.

(2.) Rule returnable forthwith. Learned Assistant Government Pleaders waive service of rule on behalf of the respondent - State.

(3.) By way of this petition, the petitioner has inter alia sought for being granted the benefit of being appointed on substantive / regular basis from his date of appointment and be given all benefits as accruing on the basis of such a direction.