(1.) Heard Mr.Paresh Brahmbhatt, learned advocate for the petitioner and Ms.Surbhi Bhati, learned Assistant Government Pleader for the respondents - State.
(2.) Rule returnable forthwith. Ms. Bhati, learned AGP, waives service of rule on behalf of the State-respondents.
(3.) The prayer in this petition is to direct the respondents to make payment of pension by counting his entire service from the date of joining. Facts in brief would indicate that the petitioner has retired from service on 31/5/2015 after serving the respondent No.2 for 37 years. It is his case that he has not been paid retirement benefits and leave encashment.