HARSHADKUMAR KALIDAS NAIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This petition under Article-226 of the Constitution of India is filed with the prayer directing the respondent-State to hold the petitioner is entitled to pension as per the governing Government Resolution. Amongst other prayers, the petitioner has also prayed for grant of all the pensionary benefits to the petitioner with interest at the rate of 18%, which the petitioner, at the outset, does not pursue in so far as the interest is concerned.

(3.) At the outset, learned Advocate for the petitioner submitted that the issue of entitlement of the petitioner to receive the pension and pensionary benefits is covered by the decision of the Division Bench of this Court, which is confirmed by the Apex Court, wherein the Division Bench has extensively interpreted the Government Resolution dated 15- 10-1984 in its CAV Judgment dtd. 2/7/2015 in LPA No.981 of 2015.