KANABHAI DEVABHAI MAJITHIA Vs. CHIEF OFFICER

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for quashing and setting aside the communication dated 7.12.2010 of respondent No.1 and further for a direction to the respondent authorities to release pension and pensionary benefits to the petitioner at the earliest.

(2.) THE short facts leading to filing of this petition are that the petitioner was serving as daily wager with the respondent No.1Municipality since 1975. He was made permanent on the sanctioned set up in the year 1991 and he retired from the service on 1.5.2010. It is the case of the petitioner that petitioner being an allocated employee of the Municipality he is entitled to pension as per Government Circular dated 28.11.1994.

(3.) LEARNED counsel for the petitioner is not in a position to controvert the said fact.