RADHESHYAM MADANLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Mukund Desai whose appearance is recorded, has filed sick note, but learned Advocate Mr. Jayraj Chauhan usually appears on behalf of learned Advocate Mr. Mukund Desai in all the matters pertaining to GPF Scheme / CPF Scheme. Consistently, in the present matter, learned Advocate Mr. Jayraj Chauhan is absent. Hence, with the assistance of learned AGP, the matter is taken up for disposal.

(2.) Learned AGP has brought to the notice of this Court that the claim of the petitioner is with regard to the benefit under GPF Scheme. However, chronology of his service record would indicate that the petitioner was appointed as Full Time Senior Clerk on 11/12/1972. Thereafter, he was appointed as Lecturer on 20/2/1978. Thereafter, he was appointed as Reader on 21/7/1986. The petitioner was appointed as Professor on 28/9/1996 and at that time, the appointment would indicate that the petitioner is the member of CPF Scheme and hence, when the petitioner retired on 14/6/2001, the petitioner had received all the benefits under the CPF Scheme and it is only after the period of 15 years now, the petitioner desires to change track from CPF Scheme to GPF Scheme.

(3.) Considering the claim of the petitioner being hopelessly time barred, the Court is not inclined to entertain the petition. Therefore, this petition deserves to and is hereby dismissed. Rule is discharged. No order as to costs.