AMBALAL PUNJABHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of he Constitution of India, the petitioner has prayed for the following reliefs:

(2.) The brief facts giving rise to the present petition are that, the petitioner belongs to Scheduled Caste and he is constrained to approach this Court being aggrieved and dissatisfied by the non-payment of amount of interest on the outstanding amount of Gratuity, Commuted Pension, G.P.F., Leave Encashment of 300 days, Balance amount of Pension, Suspension allowances and other dues. It is the say of the petitioner that the petitioner was all throughout discriminated in service and the said discrimination continued even after his retirement and the respondents have not paid him the legitimate amount of interest on his legal dues. It is the case of the petitioner that, while he was serving at Mahemdabad, one criminal case came to be filed against him in which he was acquitted by the Trial Court as well as by this Court. That due to frequent transfers and on account of the mental stress and harassment, the petitioner was not able to concentrate on his studies and was unable to clear internal departmental examination. That on account of his non-passing of the departmental examination, the petitioner was not granted increments and has suffered huge financial loss. The petitioner thereafter, filed Special Civil Application No.14015 of 2012 before this court which was disposed of on 18/6/2013 with a direction to make representation and respondents were directed to consider the representation. However, the respondent authority passed the order without properly appreciating the representation and rejected the representation on erroneous grounds.

(3.) Heard learned advocate Mr.Premal Joshi, appearing on behalf of the petitioner and learned Assistant Government Pleader Ms.Dharitri Pancholi, appearing on behalf of the respondent - State Authorities.