JWELINA HASHMUKHBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hemang Parikh, learned counsel for the petitioners and Mr. Utkarsh Sharma, learned AGP for the respondents.

(2.) In this petition, under Article 226 of the Constitution of India, under challenge is the action of respondents of permitting the petitioner to voluntarily retire subject to she refunding the benefits of Tiku Pay Commission in accordance with GR dtd. 11/5/2001.

(3.) Mr. Parikh, learned counsel for the petitioners would rely on an order passed in similar matter by this Court in SCA No.21305 of 2019 dtd. 17/3/2022. He further requested this Court to pass a similar order in this matter too. The order dtd. 17/3/2022 reads as under: