RAVJIBHAI KHIMJIBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondents.

(2.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.

(3.) The prayer in the petition being Special Civil Application No.560 of 2019 is that the respondent authorities be directed to finalize the pension case of the petitioner and made payment of arrears of the retirement benefits including the remaining amount of gratuity, pension etc. along with interest at the rate which this Court deems just and proper.