SURJIBHAI GAMJIBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause­title, so as to implead the State of Gujarat through the concerned Secretary and renumber the respondents, is granted. The necessary amendment be carried out, forthwith.

(2.) Rule. Mr.Swapneshvar Goutam, 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 petitions are being heard and decided finally.

(3.) By preferring this petition under Article­226 of the Constitution of India, the petitioner, inter alia, prays for the issuance of a writ of Mandamus, directing the respondents herein to grant him the benefit of the Government Resolution dated 17.10.1988.