JETUBEN VAJABHAI KAMEJALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) Fixation of pension on the basis of not counting service of the petitioner from the initial date of appointment despite specific directions from this court in the order dtd. 7/4/2016 passed in Special Civil Application No. 16114 of 2013 in case of the petitioner has resulted in filing the present petition. The present petition is challenging the order dtd. 18/10/2008 passed by the respondent no. 4.

(3.) Earlier the present petitioner had filed the aforesaid petition being Special Civil Application No. 16114 of 2013, prayer of which reads as under: