VASANTKUMAR MANGABHAI KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Deprivation of the post retiral benefits namely pension, commuted pension and the gratuity to the petitioner who has served the police department of the State since more than 37 years has compelled him to invoke the writ jurisdiction of this court under Article 226 of the Constitution of India.

(2.) The question which is raised in this petition is as to whether in absence of the departmental/judicial proceedings the aforesaid benefits could have been withheld.

(3.) Aforesaid being the limited issue which is by now settled in catena of the decisions, the petition is taken up by consent of the parties for final disposal.