RESEARCH SCIENTIST AGRICULTURE OFFICE Vs. LILABEN LALJIBHAI SANKALIYA

JUDGEMENT

(1.) Heard learned advocate Ms. Sejal Mandavia for the appellants and learned advocate Ms.Nasrin Shaikh for the respondent.

(2.) The present Letters Patent Appeal under Clause 15 of the Letters Patent preferred by the Agricultural Research Centre, Amreli and the Junagadh Agriculutral University - appellants herein, is directed against the judgment and order dtd. 1/9/2022 of the learned Single Judge, whereby the Special Civil Application of the respondent-original petitioner came to be allowed. Learned Single Judge held that the petitioner was entitled to pension having completed the years of qualifying service as provided under the relevant pension rules of the university.

(3.) What was prayed by the petitioner in her Special Civil Application was to direct the respondent authorities to fix the pension and pay the pension regularly including arrears of pension from the date of retirement of the petitioner, which was 31/1/2010.