LAWS(GJH)-2004-8-73

JETHABHAI LALJIBHAI CHAUDHARY Vs. STATE OF GUJARAT

Decided On August 18, 2004
JETHABHAI LALJIBHAI CHAUDHARY Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned advocates.

(2.) The petitioner, a former employee of the State Government claims right to receive pension pursuant; to his resignation from service.

(3.) On 1st May, 1957, the petitioner was appointed as Work charge Assistant. . In course of time, he came to be appointed as Overseer in the temporary establishment. On 31st October, 1976 he resigned from service. His resignation became effective on 31st October, 1976. In the year 2000, the petitioner preferred Special Civil Application No. 3253 of 2000 before this Court under Article 226 of the Constitution of India and claimed right to receive pension. The said netition came to he disposed of on 19th April, 2000 [Coram : Ravi R. Tripathi. J.] with a direction to the petitioner to apply to the Executive Engineer, the respondent No. 2 herein. The said respondent was directed to consider such application. The application made; by the petitioner came to be rejected on 3rd May, 2000. Feeling aggrieved, the petitioner has preferred the present petition.