BHANUBEN PRABHUDAS Vs. MUNICIPAL COMMISSIONER & 3

JUDGEMENT

(1.) The aggrieved petitioner, a class IV employee, having worked on the post of Aaya (maid servant), seeks pensionary benefits. The petitioner retired from service at the age of 58 with effect from 31st May, 2014. When failed in her request for getting pensionary benefits, she has knocked the doors of this Court by invoking writ jurisdiction, filing the present petition under Article 226 of the Constitution.

(2.) A visit to relevant facts would be necessary.

(3.) Employed as a daily-rated employee on 4th August, 1986 under the third respondent-the Medical Superintendent, S.C.L. Hospital, Saraspur, Ahmedabad, worked continuously and uninterruptedly, the services of the petitioner came to be regularized with effect from 15th August, 2004 as per Corporation's Resolution dated 31st December, 2004. It was the policy of the respondent Corporation to confer regularization to those daily-wagers who complete 5 years or 900 days.