BHATHIBHAI LADUBHAI KHANT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the inaction on part of respondents in not granting pension as well as other benefits flowing from the Government Resolution dtd. 17/10/1988, despite completing 10 years of service.

(2.) Heard Mr. Hemant Makwana for the petitioner. He submitted that the husband of the petitioner was working with the Office of the Road and Building Department at Lunawada since 1981. He was serving as Work Charge 'Rojamdar' and had completed more than 240 days in a calendar year. The husband of the petitioner was extended the benefit of pay scale upon completion of his 5 years and thereafter 10 years of service. The increments were also released time to time, despite that post his (petitioner's husband) retirement, the benefits of pension and leave encashment as per Government Resolution dtd. 17/10/1988 were not released in favour of him.

(3.) On the other hand, learned Assistant Government Pleader Ms. Nirali Sarda for respondent - State submitted that for the benefits of pension and leave encashment, completion of 10 years' service is required as per the Government Resolution dtd. 17/10/1988. She further submitted that for extending the benefit, required scrutiny needs to be done.