MALIBEN VASABHAI CHAVDA Vs. DISTRICT TREASURY OFFICE, JUNAGADH

JUDGEMENT

(1.) Heard learned advocate Mr. Nirad Buch for the applicant and learned Asst. Government Pleader Mr. Krutik Parikh for respondent authorities.

(2.) By filing the present Misc. Civil Application, the applicant-petitioner seeks to review the order dtd. 24/9/2019 passed in Special Civil Application No. 17846 of 2017, whereby the petitioner was denied relief on the ground that she had approached the Court after a yawning gap of 22 years. While seeking review, it is prayed to allow the petition.

(3.) The applicant-petitioner was daily wager under the respondent Roads and Buildings Department. She was appointed in December, 1986 by virtue of order of Deputy Executive Engineer as work-charged labourer and subsequently, came to be placed at sub-divisional office with effect from 1/1/1987. The pay of the petitioner was fixed in a scale. The petitioner retired from service on 30/9/1995. At the time of retirement, the applicant-petitioner was paid the amount of gratuity of Rs.12,183.00.