GULABBHAI DURLABHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. V. H. Desai for the petitioner, learned Assistant Government Pleader Mr. Bhargav Pandya for the respondent state and its authorities, as well as learned advocate Ms. Mamta Vyas for the fourth respondent.

(2.) The petitioner seeks to challenge orders of the District Education Officer dated 27.06.2013, 28.06.2013 and dated 2/3.07.2013, whereby the petitioner is treated not entitled to receive the pension and the amount paid to him is sought to be recovered. The petitioner prays further to direct the authorities to continue payment of 100% pension.

(3.) The petitioner was a junior clerk under the fourth respondentSachin Vibhag Kelavani Mandal, who was subsequently promoted to the post of senior clerk. It appears that the petitioner faced serious charges and the possible departmental inquiry. The petitioner gave his resignation which came to be accepted by the school management by passing resolution dated 01.08.1982. The District Education Officer was intimated in this regard on 02.08.1982.