DHARI GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These appeals arise out of an oral judgment dated 22.02.2018 passed by the learned Single Judge. By the order under challenge, the original petitioner succeeded, as the learned Single Judge held that the petitioner was entitled to pensionary benefits on superannuation in the year 1988. The directions issued were as under :

(2.) The District Panchayat, Amreli, and the Dhari Gram Panchayat - the original respondents are in appeal. The facts as set out by the learned Single Judge are as under:

(3.) It was the case of the petitioner that having worked with the Panchayat for more than 30 years, it was not open for the appellants to deny pension on the ground that his initial appointment was not regular.