SHARDABEN DOLATRAM OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned AGP for the respondent.

(2.) This petition is listed in special board wherein matters related to payment of pension and matters of senior citizens are listed. At the time when the petition is called out and taken up for hearing learned advocate for the petitioner is not present. However, having regard to the fact that the petition is listed in special board (with clear instruction that the matters in the cause list will not be adjourned) and also having regard to the fact that the petition is pending since 2006 (i.e. for almost 11 years), the Court does not consider it appropriate to adjourn the hearing merely because learned advocate for the petitioner is not present.

(3.) The petitioner is daughter of the employee who was in service in the office of respondent No. 3. The said employee who retired in 1951.