NATUBHAI AMBALAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 16, 21 and 226 of the Constitution of India, the petitioner has challenged the inaction on the part of the respondent authority for not considering the service length of the petitioner from the date of his inception i.e. from 15/12/1965 for pension and prayed for below mentioned relief/s:-

(2.) The facts giving rise to present petition are that the petitioner was employee of the department of agriculture on deputation. The petitioner has been absorbed with Gujarat State Land Development Corporation Ltd. The petitioner is qualified and eligible for pension, as he had rendered service from 15/12/65 to 22/7/90 and completed 25 years as per required under the pension rules, 1950.

(3.) I have heard Mr. Yogesh Kanade, learned Counsel for the petitioner and Mr. Aditya Jadeja, learned Assistant Government Pleader for the respondent State of Gujarat.