SHRINIVAS SHANKER BHAGADE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Hasit Dave, learned advocate for the petitioner and Mr. Neeraj Soni, learned AGP for the respondent State of Gujarat.

(2.) THE petitioner has retired on attaining the age of superannuation on 31.10.1999. At that time he was Principal of a school at Godali, Tal. Devgadhbaria, District Panchmahals. The petitioner is denied the pension, on the ground that he has not put in ten years of pensionable service, and therefore he has approached this Court.

(3.) LEARNED counsel for the petitioner also stated that in the State of Gujarat, the petitioner had served as under :