NARHARI KRISHNAJI SATHE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to direct the respondents to give him the benefit of monthly Pension with effect from 17.04.1963 till date along with the arrears of Pension with 18% interest.

(2.) THE facts in brief are that the petitioner was appointed as Jr. Clerk in the Office of respondent no.2 vide order dated 14.08.1950 and he worked as such up to 16.04.1963 when he tendered his resignation on account of some personal problems.

(3.) BEING aggrieved by the said action of the respondents, the present petition has been preferred.