SONABEN CHINABHAI BERADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Dhawan Jayswal waives service of Rule on behalf of respondent Nos.1 and 3 and learned Advocate Mr.Y.V.Shah waives service of Rule on behalf of respondent No.3.

(2.) This petition under Art This petition under Article 226 of the Constitution of India is filed seeking directionfor grant of pension and other retirement benefits like Provident Fund, Leave Encashment, etc. from the respondent-Municipality.

(3.) The case of the petitioner is that after putting in 35 years of service as sweeper on a sanctioned set up, the petitioner retired upon attaining age of superannuation and therefore, was entitled to pensionary benefits and other retirement benefits.