SHRINIVAS SHANKER BHAGADE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Hasit Dave, learned advocate for the petitioner and Mr. Neeraj Soni, learned AGP for the respondent State of Gujarat.

(2.) THE petitioner has retired on attaining the age of superannuation on 31.10.1999. At that time he was Principal of a school at Godali, Tal. Devgadhbaria, District Panchmahals. The petitioner is denied the pension, on the ground that he has not put in ten years of pensionable service, and therefore he has approached this Court.

(3.) LEARNED counsel for the petitioner Mr.Hasit Dave stated that the petitioner was earlier serving in State of Maharashtra. The total period of his service in the State of Maharashtra, in different schools, was from 09.06.1970 to 04.01.1987. It is stated that thus, the petitioner had put in more than 17 years of service in the State of Maharashtra. It is also contended that the service which the petitioner has rendered in the State of Maharashtra was pensionable service.