PARSHOTTAM SHIVABHAI MAHERIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to add the Director, Pension and Provident Fund, as party respondent.

(2.) Rule. Mrs.Manisha Shah, learned AGP, waives service notice of rule on behalf of the respondents. With the consent of the parties, the matter is taken up for final hearing today.

(3.) The short question involved in this petition is can the amount be recovered from the employee for the period by way of refund for the period during which he had actually worked after the retirement.