SOMIBEN GOPALBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, the petitioner has prayed for a relief that her past services may be considered for the benefits of pension. The petitioner was working with the Sardar Sarovar Narmada Nigam Limited. She initially joined services on 7/7/1980. The benefits of the Resolution dtd. 17/10/1988 were given to the petitioner with effect from 23/11/1998. The respondents are considering services rendered from 23/11/1988 to 30/11/2007 as services qualifying for the purposes of pension and other retirement benefits. Her past services from 7/7/1980 is not being counted for the purposes of pension.