REGENT COMPUTRONICS PVT. LTD.

Barot Rameshchandra Babulal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
S R BHANRALE VS. UNION OF INDIA [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
JITENDRA SHANTILAL SHUKLA VS. BANK OF BARODA [REFERRED TO]

JUDGEMENT

(1.) By this writapplication under Article 226 of the Constitution of India, the petitioner, a former employee of the State Government, has prayed for the following reliefs: "(a) To direct the respondent authorities to forthwith give pensionary benefits to the petitioner from the date of his resignation, with applicable interest

(2.) The facts of the case may be summarized as under:

(3.) The petitioner was appointed on 28th January, 1966 on the post of the Agricultural Inspector. On account of a serious ailment of his wife and other social circumstances, he had to resign from the service on 26th June, 1976.

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BAROT RAMESHCHANDRA BABULAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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