KUNJUNJAMMA CHACKO PUTHUPARAMBIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Harshal Pandya, learned advocate appearing for the petitioner and Mr. Kurven Desai, learned AGP for the respondent State.

(2.) The petitioner has prayed to quash and set aside the impugned orders dtd. 7/4/2012 and 11/11/2010 and to direct the respondents to finalize the pension case of the petitioner considering pay last drawn by her after appropriate revision of it and recalculate retirement dues accordingly and also make payment of difference thereof with interest. The petitioner has also prayed to direct the respondent authorities to make payment of leave encashment and to refund the amount recovered from the petitioner and to make payment of arrears with interest.

(3.) Ms. Harshal Pandya, learned advocate appearing for the petitioner submits that similar orders as challenged in the present petition were challenged before this court earlier by way of Special Civil Application No. 9641 of 2009 by which this court granted relief in favour of the petitioner therein and therefore similar relief may be extended to the present petitioner also.