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Judgment
7 paragraphs · 104 words
Biren Vaishnav, J
It is the case of the petitioner that the petitioner is entitled to the benefits pursuant to GR dated 17.10.1988. For this purpose, the petitioner has made
representation dated 25.8.2021. Reliance is placed on the various decisions of this Court, especially, in the case of State of
Gujarat v. PWD Employees Union reported n 2013(2) GLH 692.
With the aforesaid observations, the respondents are directed to decide the representation of the petitioner within a period of six weeks from the date
of receipt of copy of this order.
With the above direction, the petition stands disposed of. Direct Service is permitted.