LILABEN LALJIBHAI SANKALIYA Vs. RESEARCH SCIENTIST AGRICULTURE OFFICE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) The claim of the petitioner is for the entitlement of pension, as according to the petitioner though she has been working since 1994 till 2003 as a Field Worker and ultimately, was made permanent by an order dtd. 7/3/2006 giving the effect of permanency to the employees including the petitioner with effect from 1/1/2004.

(3.) It is the case where the petitioner has retired on 31/1/2010 and despite the petitioner having put in sufficient number of service, the claim of the petitioner for the pension was not considered.