BILKSHBEN S MORIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition had been preferred seeking direction to the respondent authorities to make payment of pension and gratuity to the petitioner who is widow of late Shri S.J.Moria, who was serving as Medical Officer, Ayurved with the respondent panchayat.

(2.) Learned Assistant Government Pleader submits that the final payment as per revised pay scale was made on 11.7.2002 on the basis of the higher payscale effective from 21.2.1998.

(3.) On behalf of the petitioner it was submitted that appropriate direction to pay interest for the belated payment may be made.