RAHIMALI RAMJIBHAI HAJIYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, seeking the following prayer:-

(2.) At the outset, learned advocate Mr.H.S.Munshaw has submitted that the petitioner is only paid provisionnal pension of Rs.15,958.00, however, gratuity, provident fund, leave encashment are not yet paid.

(3.) The brief facts of the case are as under:-