PURSHOTTAMBHAI FAKIRBHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Mr. Tirthraj Pandya, learned AGP, waives service of notice of admission on behalf of respondent No.1 and Mr. Joy Mathew, learned advocate, waives service of notice on behalf of respondent No.5.

(2.) Considering the age of the appellant i.e. 83 years, who is retired officer, present appeal is taken up for final hearing today.

(3.) By way of present appeal under Clause - 15 of Letters Patent, the appellant - original petitioner has challenged the judgment and order dtd. 14/3/2022 passed by learned Single Judge in Special Civil Application No. 15374 of 2012, by which, the appellant was not granted full retirement benefits.