ARVINDBHAI LAKHABHAI MADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate, Mr. Songara, appearing for the petitioner, learned AGP, Mr. Udhwani, for Respondent Nos. 1 and 2 and learned Advocate, Ms. Desai, appearing for learned Advocate, Ms. Pandya, for Respondent Nos. 3 and 4.

(2.) With the consent of the learned Advocates for the parties, this matter is taken-up for hearing and final disposal, today. Hence, Rule. Learned AGP, Mr. Udhwani, and learned Advocate, Ms. Desai, waives service for the respective Respondents.

(3.) By way of this petition, the petitioner has prayed for a direction to the Respondent-authorities to extend the benefit of Government Resolution dtd. 16/7/2019 to him with effect from 1/1/2019.