ZUBEDABEN ABDULKARIM MUNSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Asthavadi, learned advocate for the petitioner and Mr. Krutik Parikh, learned AGP for the State.

(2.) In this petition, under Article 226 of the Constitution of India, the prayer of the petitioner is that a direction be issued to respondents to fix and pay full pension and retirement benefits on the basis of the last pay at 100% and considering her full service in the 6 th Pay Commission as per the last pay certificate in accordance with the judgement and order dtd. 14/11/2017 rendered by the Division Bench of this court in Letters Patent Appeal No. 445 of 2017.

(3.) Mr. Asthavadi, learned advocate for the petitioner would submit that this court in Special Civil Application No. 5383 of 2020 on 2/3/2020 passed the following order: