ROHITCHANDRA VIPINCHANDRA TEVAR Vs. CHIEF SECRETARY AND ORS.

JUDGEMENT

(1.) RULE . Mr. Rohan Yagnik, the learned AGP waives service of notice of rule for and on behalf of the respondents Nos. 1 and 2 and Mr. Hiren P. Vyas, the learned advocate waives service of notice of rule for an on behalf of the respondents Nos. 3 and 4.

(2.) BY this writ -application the applicant, a retired employee of the Gujarat State Seed Certification Agency and appearing as party -in -person has a grievance as regards his retiral benefits like pension.

(3.) THE applicant was appointed in government service in the year 1975. In 1980 the State Government established the Gujarat State Seed Certification Agency. The applicant was sent to the agency on deputation in the year 1980. He was asked to exercise his option whether he wanted to be absorbed in the agency or continue with the State Government. The applicant exercised his option to be continued and absorbed in the agency. He had exercised his option in March, 1980.