BAMBHANIA GOVINDBHAI HAMIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner for a direction to the respondents to grant the pension and other retiral benefits to the petitioner. The facts are as under: 1.1 The petitioner was working with the Nagarpalika for a period of 38 years up to September, 2018 as Sathi in Public Works Department. He had joined on 05.02.1980. The petitioner was initially working in the Gram Panchayat, which was converted into Nagar Palika. He was drawing GPF.

(2.) Admittedly, the case of the petitioner is covered by a decision rendered in Special Civil Application No. 9365 of 2016 and Special Civil Application No. 5266 of 2018.

(3.) Considering various decisions of this Court, this Court in Special Civil Application No. 5266 of 2018, has held as under: