RINABEN SATISHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) As recorded in the order dtd. 16/1/2023, wherein the issue raised by the petitioner regarding the pensionary benefits, learned advocate Mr.Jadeja, who has appeared on behalf of respondent no.5 has submitted that in accordance with the directions issued in order dtd. 16/1/2023, the Institution has already forwarded the proposal for pension and on behalf of learned AGP a communication dtd. 10/1/2023 / 12/1/2023 has been placed on record so as to indicate that the proposal for pension is being pursued seriously and the same is under process. Learned AGP has undertaken that within a period of 2(Two) weeks, the proposal will be processed and an amount admissible to the petitioner under the pension would be paid to her as expeditiously as possible.