MANJULABEN AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking continuity of services of the petitioner with the respondent No.4 - State and also to grant retiral benefits treating the services rendered by the petitioner as continuous services.

(2.) Heard learned advocate Mr.Tejas Satta for the petitioner. He submitted that for the said benefits, the petitioner had filed an appeal being Appeal No.45 of 2005 before The Gujarat Educational Institutions Service Tribunal. In the said appeal, various applications seeking reliefs as claimed in the present petition, are preferred and the same are pending adjudication. He submitted that, the petitioner is mentally disable person and if the said applications are not decided timely, it would frustrate the purpose of filing the appeal. Though the petitioner retired on 31/10/2020, retiral benefits are not paid yet.

(3.) Learned Assistant Government Pleader Ms.Nirali Sarda appearing for respondent Nos.1, 5, 6 and 8 could not controvert the above factual position. She submitted that if the applications in the appeal filed by the present petitioner is decided, that would suffice the purpose of filing of present petition.