BHAGWANBHAI MOTIBHAI MALIVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking directions on the respondents to confer the benefits flowing from the Government Resolutions dtd. 17/10/1988 and 15/9/2014 and accordingly grant him retirement benefits.

(2.) At the outset, learned advocate Mr.Dipak Dave appearing for the petitioner has submitted that the issue is squarely covered by catena of judgments of the Division Bench as well as this Court. He has placed reliance on the order dtd. 18/6/2018 passed in Letters Patent Appeal No.1268 of 2017, order dtd. 5/8/2021 passed in Special Civil Application No.5211 of 2020, decision of the Supreme Court in the case of Nandkishore Shravan Ahirrao vs. Kosan Industries (P) Ltd , AIR SC 1776 and judgment dtd. 13/9/2021 passed in Special Civil Application No.15074 of 2020. He has also placed reliance on the judgment of the Apex Court in the case of State of Gujarat & Ors. vs. PWD Employees Union & Ors ., (2013) 12 SCC 417 and in the case of The State of Gujarat vs. PWD And Forest Employees Union & Ors ., 2019 (3) SCALE 642

(3.) The brief facts of the case are as under:-