JAGDISHBHAI MOHANBHAI VIDJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article-226 of the Constitution of India, the petitioner - a retired employee of the Juna Ghatila Gram Panchayat, Taluka- Maliya (Miyana), District-Rajkot, has prayed for the following reliefs:- 13(A) to admit and allow this Special Civil Application;

(2.) It is the case of the petitioner that he was appointed by the Gram Panchayat sometime in the year 1977. He worked with the Gram Panchayat for years together and ultimately, in 2013 he retired from the service. It is his case that after his retirement, he is not being paid pension. It is also his case that on attaining the superannuation, nothing was paid towards the retiral benefits. As a result, it is difficult for him to survive.

(3.) Mr. Gidiya, the learned counsel appearing for the petitioner submitted that the petitioner is entitled to the benefits of a Circular issued by the State Government dtd. 9/9/1996 in this regard.