KHANT VALAMBHAI KANKAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) THIS petition has been preferred by the petitioner with a prayer to grant him the benefits of the Government Resolution dated 17.10.1988. The present petition is a one page petition filed pursuant to the order dated 21.02.2014, passed in Special Civil Application No.12186 of 2013, whereby directions were issued for filing one page petitions in respect of petitioners Nos.2 to 38. The present petitioner was arraigned as petitioner No.13 in the said petition.

(3.) THE other petitions have been disposed of by judgment dated 24.04.2015, passed in Special Civil Application No.12186 of 2013 and connected matters. This petition has remained pending as it was filed later than the others. It is, therefore, prayed that a similar order may be passed in the present petition as was passed in Special Civil Application No.12186 of 2013 and connected matters.