SUDHABEN WILLIAMBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This two petitions are arising out of the identical facts and are raising the same issues and hence, at the request of both the sides, the same are taken up for joint hearing and final disposal. With consent, the facts are recorded from Special Civil Application No.11129 of 2017, where the respondent on behalf the Corporation has already filed the reply. At request, learned Advocate appearing for the Corporation and with consent of the learned Advocate for the petitioner on principle, the reply filed in this petition be treated as reply to both the petitions.

(2.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(3.) Essentially, the case of the petitioner is to hold that the petitioner is entitled to benefit of Pension scheme and not be treated as member of the Contributory Provident Fund Scheme.