BHARATKUMAR R SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. M.B. Gandhi, learned advocate for the petitioner and Mr. Parth Bhatt, learned Assistant Government Pleader for the respondent authorities.

(2.) THE petitioner retired on attaining the age of superannuation in October, 2010. His pension case is not finalized and other retirement dues as well as the benefit of higher grade scale is not paid to him and therefore, this petition is filed.

(3.) LEARNED A.G.P. Mr. Parth Bhatt, by referring to the affidavit in reply filed on behalf of the respondent authorities mainly contended that since the petitioner was visited with the punishment of compulsory retirement vide order dated 15.07.2008 and the order passed by the Gujarat Civil Services Tribunal, Gandhinagar setting aside it, was already challenged by the authorities and the said challenge being Special Civil Application No. 3213 of 2011 was pending, the petitioner is not paid his dues.