J D MAKRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Bambhania appears and waives service of rule on behalf of respondents. In the facts and circumstances of the case, the matter is taken up for hearing today.

(2.) Mr. Bambhania states that an affidavit-in-reply was tendered in the Court. It appears that it is missing. Hence, a copy thereof is taken on record.

(3.) This petition is filed by the petitioner for quashing and setting aside orders dated 17/02/ 19/05/1992//05/ 14, 19/08/1992//08/ 11, 1992, by which the respondents directed the petitioner to restore the benefits received by him under interim orders of the Court. A direction is sought against the respondents to fix the pension of the petitioner on the basis that he continued in service upto 31/03/1989, and to grant benefits and all other advantages. A prayer is also made to order the respondent-authorities to pay amount due and payable to the petitioner with interest at the rate of 18% per annum.