KHIMJIBHAI VELJIBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the parties, this matter is taken up for final disposal.

(2.) Rule. Learned AGP, Mr. Tirthraj Pandya, waives service of rule on behalf of respondent-State and learned advocate, Mr. H.S. Munshaw, waives service of rule on behalf of respondent Nos. 2 and 4.

(3.) Petitioner, through this petition, has challenged the inaction of the respondent-Authorities in not disbursing pensionary benefits of deceased, Veljibhai Chakurbhai Vala and have claimed interest at the rate of 18% p.a. on the delayed payment.