MANJULABEN NARSINHBHAI RANPARIYA Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) Rule. Learned advocate Mr.Munshaw, waives service of notice of Rule on behalf of the respondent No.1.

(2.) The writ petition is filed seeking a writ of mandamus or any other appropriate directions on the respondent authorities to release the benefit of pension / retirement benefits along with 12% interest from 31/3/2017.

(3.) At the outset, learned advocate Mr.Ghavariya, has submitted that at this stage, so far as the claim of interest is concerned, the petitioner will make appropriate representation before the respondent authorities claiming the same.