KANABHAI MANGABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) At the outset learned advocate Mr. Dipak Dave for the petitioner submitted that prayer sought in prayer clause 6 A (ii) i.e. benefits like Public Holidays, Transport Allowance, Medical Allowance, Group Insurance, to be given to the petitioner at par with the permanent employees is not pressed at this stage.

(3.) In relation to other prayers, he submitted that though the petitioner is eligible for the payment of pensionary benefits by counting his entire length of service from date of his joining till the date of his superannuation, the respondent has not considered and granted the said benefits. He submitted that admittedly, the petitioner was appointed as Rojamdar with office of respondent Nos. 2 & 3 with effect from 9/2/1977 and continuously worked for several years and thereafter, superannuated on 31/12/2012. As the petitioner was eligible for full benefits by counting of his entire length of service, and because he has not been granted the same, he made a representation to the respondents dtd. 6/5/2023 seeking full pensionary and other benefits, pursuant to Government Resolution dtd. 17/10/1988. Despite that, no action has been taken by the respondents yet. Aggrieved by which, the present petition is filed.