GAURISHANKAR GANGARAM PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner, a retired Lecturer, has prayed for the following reliefs :

(2.) The facts of this case may be summarized as under;

(3.) Recently, this Court has passed order in Special Civil Application NO. 18631 of 2007 on 27th July, 2007 wherein respondents were directed to consider representation of the petitioners and examine their grievance with regard to retirement benefits. Similarly, present petitioners are also requesting to direct respondents to consider length of their services rendered as ad -hoc for regularizing and also for retirement benefits including the pension and other consequential service benefits.