GANESHBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pandya, learned AGP for the respondent State, waives service of notice of Rule. With the consent of the learned counsel appearing for both the sides, the matter is finally heard today.

(2.) THE only question arises for consideration is whether the Government corrigendum dated 11. 9. 1979 can be given effect retrospectively or prospectively.

(3.) THE short facts of the case appear to be that the petitioner was sent for training for farm management vide order dated 14. 11. 1972 and such training was from 20. 11. 1972 and was for a period of six months. Thereafter, the petitioner was appointed on the post of Agriculture assistant vide order dated 20. 2. 1973.