DUDHABHAI BHARWAD KANABHAI BHARWAD Vs. RANGE FOREST OFFICER

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) Pending the petition, learned AGP has placed on record the development, which has taken place, wherein by P.P.O. is issued dtd. 19/12/2022. P.P.O. is ordered to be taken on record.

(3.) Learned Advocate for the petitioner is given the copy, wherein this copy of P.P.O. indicates that the Pension as well as Gratuity payable to the petitioner.