CHANDUBHAI VANMALIDAS VAZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are filed by daily rated employees with the Gujarat Sheep and Wool Development Corporation praying that they are entitled to the benefits of Government Resolution dated 17.10.1988.

(2.) As far as the dispute regarding the age of superannuation in case of Special Civil Application No.5129 of 2016 is concerned, Mr.Chhaya contends that an industrial dispute is raised by the petitioner for the same cause. Mr.Gogia, learned counsel for the petitioner would not press the Special Civil Application No.5129 of 2016 to the extent of claiming the added benefit of the age of superannuation of 60 years.

(3.) Both these petitions are for seeking the following identical reliefs:-