VIJAY MOHAN RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) As the petition pertains to the issue of pension to the petitioner, who was appointed as a Reader, who is, according to the petitioner, entitled to the benefits of the Government Resolution dtd. 15/10/1984.

(3.) At the outset, learned AGP, under the instructions, makes statement that the proposal for the pension payment is already prepared and forwarded to the pension authorities and shortly, the pension order would be passed by the concerned authorities.