KAMLABEN VISHVNATH MAHALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondents for the grant of retiral benefits such as pension, gratuity, leave encashment etc. A further direction is prayed for to quash and set aside the orders dtd. 30/9/2019 and 21/10/2019 and direct the respondents to grant lien to the petitioner at the office of respondent No.3.

(3.) The facts in brief would indicate that the petitioner was appointed on temporary basis as a Peon by the Revenue Inspection Commissioner - Respondent No.2 herein vide appointment order dtd. 26/8/1985. She was posted at the residence of respondent No.2 for rendering services on an ad-hoc basis. The period of appointment came to be extended from time to time till the petitioner retired and reached the age of superannuation on 30/4/2019. It is the case of the petitioner that though having rendered service of approximately 24 years, no pensionary benefits have been paid to the petitioner. Hence, the petition with the prayers as referred to hereinabove.