RANCHHODBHAI AMRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surabhi Bhati, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The prayers in this petition are to hold and declare the action of the respondents in not making payment of pensionary benefits to the petitioner's father - deceased employee by counting his entire length of service as illegal, unjustified and arbitrary and direct the respondents to fix the pension of the petitioner's father by counting his service from 7/11/1979 till the date of retirement i.e. 31/8/2007. Second relief that the petitioner has prayed for is the benefits like leave encashment, travelling allowance and dues of gratuity.

(3.) The case of the petitioner is that by virtue of the decision of this court rendered in Executive Engineer Panchayat (MAA & M.) Department & Another vs. Samudabhai Jyotibhai Bhedi [2017(4) GLR 2952], services of the petitioner's father rendered from the initial date of appointment i.e. 1979 be counted for the purposes of pension.