SHRIMALI KANTILAL KASHIRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the averments made in the memo of the Civil Application for fixing date of hearing, the same is allowed and the main matter is taken up for final hearing today.

(2.) Heard Mr.Krishnan Ghevariya learned advocate for Mr.Murli Devnani learned advocate for the petitioner and Mr.Meet Thakkar learned AGP for the respondent State.

(3.) The case of the petitioner is that the petitioner is entitled to the benefits of the resolution dtd. 17/10/1988 in view of the fact that the award of the Labour Court though silent on the aspect of continuity of service which was actually meant to have given such benefit.