ISHWARBHAI HATHIBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner, with following prayers :

(2.) Learned advocate Ms.Nidhi Trivedi appearing for learned advocate Dipak Dave for the petitioner submitted that the issue is pending before the Hon'ble Supreme Court in relation to prayer clause 6(ii) i.e. benefits like Public Holidays, Transport Allowance, Medical Allowance, Group Insurance, to be given to the petitioner at par with the permanent employees. She is not pressing the said prayer at this stage and the liberty may be reserved to file fresh petition, after the decision of Hon'ble Supreme Court, if necessary.

(3.) In relation to other prayers, she submitted that though the petitioner is eligible for payment of pensionary benefits by counting her husband's entire length of service from date of his joining till the date of his death, the respondent has not considered and granted the said benefits. She submitted that admittedly, the petitioner was appointed in the year 1981 as Rojamdar for 34 years with office of respondent No.2 and continuously and uninterruptedly till he passed away. As the petitioner was eligible for full benefits by counting of her husband's entire length of service, she has not been granted the same and therefore, she made representation dtd. 6/2/2023 seeking full pensionary and other benefits, pursuant to Government Resolution dtd. 17/10/1988. Despite that, no action has been taken by the respondents yet. Aggrieved by which, the present petition is filed.