DISTRICT DEVELOPMENT OFFICER Vs. KAMLABEN NARANBHAI MEHTA

JUDGEMENT

(1.) This Appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful respondent of a writ-application and is directed against the judgment and order passed by a learned Single Judge of this Court dated 15th October 2019 in the Special Civil Application No.11012 of 2015, by which the learned Single Judge allowed the writ-application filed by the respondent no.1 herein (original writ-applicant) declaring that the writ-applicant is entitled to draw pension.

(2.) The facts giving rise to this Appeal may be summarised as under :

(3.) The original writ-applicant (since deceased) came before this High Court by filing the Special Civil Application No.11012 of 2015, praying for the following reliefs :