NAYNABEN CHUNILAL BHUPTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Maulik Soni with learned advocate Mr. Viral Detroja for the appellant and learned Assistant Government Pleader Mr. Aditya Pathak who appeared upon service of copy of the Letters Patent Appeal in advance for the respondent STate.

(2.) By filing this Special Civil Application, the appellant-petitioner had prayed for direction to decide her application dtd. 1/9/2022. In the said application, it was requested by the petitioner to grant her pension and other benefits. This petition came to be dismissed by learned Single Judge by order dtd. 10/11/2022. Therefore, the present Letter Patent Appeal.

(3.) The facts and events have long drawn history. The petitioner was appointed as Senior Clerk in the year 1982. She resigned from service voluntarily. Her grievance right from the beginning was that she had to her credit the qualifying pensionary service, therefore was entitled to be granted pensionary benefits.