AMBALAL JOITARAM PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing on behalf of the respondents waives service of notice of rule on behalf of the respective respondents.

(2.) The prayer in this petition is to issue a writ or a direction to the respondent authorities to grant pension to the petitioner.

(3.) Facts in brief would indicate that the petitioner was appointed as a Junior Clerk with the Gujarat University on 25/2/1967. He was confirmed on 30/1/1968. The petitioner was promoted to the post of Assistant in the year 1981 and thereafter Senior Clerk in the year 1984. In the year 2000, the petitioner was promoted as Junior Assistant and retired on 14/6/2001.