INDRAVADAN P JOSHI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs;

(2.) The facts in brief are that on 01.04.1968 the petitioner was appointed as a Mamlatdar in the Revenue Department of the State Government. He was, thereafter, permanently absorbed in the Gujarat Communications & Electronics Ltd., Vadodara, a wholly owned Company of the Government of Gujarat, w.e.f. 03.03.1990. On 30.09.2000 the petitioner retired from service.

(3.) It is the case of the petitioner that he is entitled for commutated pension, gratuity, etc. for the service rendered by him with respondent-Revenue Department for the period 1968 - 1990. However, he was paid the same only on 16.01.2007. Therefore, he is entitled for interest to the tune of Rs.2,44,404 on the amount of commutated pension and gratuity for the period between 1990 to 16.01.2007. The petitioner had made several representations to the respondents. However, none were considered. Hence, this petition.