DAXABEN MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made following prayer in terms of para 22(A):-

(2.) Heard learned AGP Ms. Nidhi Vyas appearing for respondent Nos.1 and 2 and learned advocate Mr. Munshaw for respondent No.3 and considered reply and further affidavit-in-reply on behalf of the respondent No.3 and communication dated 15.7.2020 addressed to the respondent No.2.

(3.) Present petition is filed with a prayer seeking direction to the respondent to prepare and issue duplicate service book of the petitioner and revise and pay pension of the petitioner as per 6th and 7th Pay Commissions with arrears. In the reply and further reply filed by the respondent No.3, it appears that on account of non-availability of the service book, the final retirement pension has not been paid.