VAGHELA BHALAJIBHAI KALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. V. K. Joshi, the learned advocate appearing for the petitioner and Ms. Pooja Ashar, the learned AGP appearing for the respondents.

(2.) The petitioner herein seeks to challenge the order dtd. 14/3/2017 wherein it is stated that the benefit of Government Resolution dtd. 17/10/1988 cannot be extended to the petitioner since the petitioner joined the service in the year 1995 after the date of the G. R. dtd. 17/10/1988.

(3.) Brief facts leading to the filing of the present petition read thus :-