ZOHRABEN HAJIMIYA SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has approached this Court making the following prayers:-

(2.) Mr.Parekh, learned advocate for the petitioner, during the course of arguments submitted that since the petitioner has already superannuated, he is not pressing the prayer, so far as it relates to lien. The only prayer that the petitioner now would like to press is for retiral benefits to which the petitioner is entitled to. In that context, he also states that a representation made by the petitioner is already pending before the respondent-authorities.

(3.) This petition is disposed of with a direction to the respondent-authorities to take decision on the representation that the petitioner will make for his retiral benefits, within a period of one week from today. The respondent-authorities shall taken decision on the representation within a period of eight weeks from the date of receipt of the representation, in accordance with law and in light of their own Circular. The petition stands disposed of accordingly. Rule discharged. No costs.