DINESH PARSHOTAM SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) It appears from the materials on record that the decision not to extend the benefits of the Government Resolution dated 17th October, 1988 has been taken on the premise that the petitioner was appointed after 17th October, 1988.

(3.) The benefits flowing from the Government Resolution dated 17th October, 1988 are as under: