MANCHHABA KIRITSINH SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner claiming following reliefs:-

(2.) Essentially, the petition is seeking a declaration that the petitioner widow of deceased employee of the respondent No. 3 was entitled to pension.

(3.) Learned advocate for the petitioner submitted that the petitioner, who is the widow of one Kiritsinh Manglubhai Sarvaiya was appointed with the respondent Gram Panchayat in the year 1980 and since then had worked with the Gram Panchayat and had opted for pension in place of contributory provident fund and therefore, upon his retirement they were entitled to the pension.