KANTIBHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Nirav C. Thakkar learned advocate for the petitioner as well as petitioner -in -person, who is a senior citizen, Mr. Neeraj Soni learned AGP for the State authorities and Mr. R.A.Mishra learned advocate for the respondent Kheda District Panchayat.

(2.) THIS court had heard the petitioner, who is about 85 years of age, at length at least on two dates. This Court had an occasion to observe the demeanor of the petitioner and with all the respect and sympathy which an elderly, aggrieved citizen of our society deserves, this Court heard him.

(3.) THE pension case of the petitioner was finalised in the year 1991. Recalculation of commuted value of the pension and adjustment of provisional pension which was paid to the petitioner at the rate of 100%, would create more difficulties for the petitioner than as relief to him and therefore that exercise is not undertaken. So far delayed payment of gratuity is concerned, learned advocate for the respondent - District Panchayat pointed out from the affidavit -in -reply that interest at the rate of 10% per annum was already paid to the petitioner.