YAMUNABEN NATVARLAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioner, a retired government servant, has prayed for the following reliefs:

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

(3.) Thus, the chronology of events narrated above would indicate that she could not complete ten years of service with the State Government for purpose of pension. A minimum qualifying service of ten years with the Government is necessary according to the rules and regulations. When the pension, as prayed for, was denied, she requested that her earlier service with the Umreth Nagarpalika between 1995 and 2000 should be considered and clubbed. It is her case that if her earlier service of five years with the Umreth Nagarpalika is clubbed with the nine years of her service with the State Government, then she would definitely be entitled to the pension.