SHARIFABEN VALIMAMAD PIPARVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent- State.

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

(3.) The prayer of the petitioner in this petition is to hold and declare the action on the part of the respondents in not making payment of pensionary benefits to the petitioner counting her entire length of service from the date of joining till the date of her superannuation for the purposes of pension and gratuity.