HIMMATSINH C THAKORE Vs. CHAIRMAN/SECRETARY & ORS

JUDGEMENT

(1.) Heard Mr.C.B.Dastoor, learned advocate appearing for the petitioner at length.

(2.) The present petition is filed with prayers praying for directions directing the respondent to consider the petitioner's past service, which he has rendered under GMDC for the purpose of pension.

(3.) The facts of the case in nutshell are that the petitioner was appointed in the year 1972 as an Army Member under the Ministry of Defence and he rendered the services upto 1977. Thereafter in the year 1977 the petitioner was appointed as a Mechanic under the Government authority i.e. Gujarat Mineral Development Corporation Limited (GMDC) upto the period of 1983. It is the case of the petitioner that his service rendered under the GMDC is not considered while considering his case for grant of pension. He has stated that if his service to the GMDC is added then he would be completed 20 years for the purpose of pension.