MUKESHBHAI VIRJIBHAI MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed seeking for following reliefs:-

(2.) Heard learned advocate Mr. Jeet J. Bhatt appearing for the petitioner and learned AGP Mr. Jay Mehta appearing for and on behalf of respondent - State.

(3.) Considering the fact that the petitioner has already made representations on 2/3/2022 as well as 6/9/2022, by which he has prayed to consider his case in the light of the Gujarat Civil Service (Pension) Rules, 2002 and to release his amount of gratuity with interest but as per the say of the petitioner, it is not yet decided and no response is received by the petitioner.