DHANJIBHAI BHIKHABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mahendra Vora on behalf of the petitioner, learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of respondent - State and learned advocate Mr.Hemang Shah on behalf of respondent nos.2 and 3.

(2.) By way of this petition, the petitioner challenges decision on the part of the respondents dtd. 3/8/2011 whereby the respondents have refused to grant pension to the petitioner.

(3.) Heard learned advocate Mr.Vora on behalf of the petitioner who would submit that the petitioner, at the relevant point of time, was working as a senior clerk in the Court of Chief Judicial Magistrate, Bhavnagar and whereas, pursuant to a departmental proceedings the petitioner had been dismissed from service.