DALPATSINH CHANDANSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr. Dipak Dave for the petitioner submitted that the issue is pending in relation to prayer (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. He is not pressing the said prayer at this stage.

(3.) In relation to other prayers, he submitted that though the petitioner is eligible for payment of pensionary benefits by counting his entire length of service from date of his joining till the date of his superannuation, the respondent has not considered and granted the said benefits. He submitted that admittedly, the petitioner was appointed in the year 1991 as Rojamdar with office of respondent Nos.2 & 3 and continuously worked for 24 years and thereafter, superannuated on 31/1/2016. As the petitioner was eligible for full benefits by counting of his entire length of service, he has not been granted the same and therefore, he made representation dtd. 17/4/2023 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.