ASHVINKUMAR JAYSHANKER TRIVEDI Vs. RAMESHBHAI J. PATEL

JUDGEMENT

(1.) Heard Mr. Pandya, learned Advocate for the petitioner, Mr. Joshi, learned Advocate for the respondent No.1, and Mr. Jani, learned AGP for the respondent - State.

(2.) The petitioner has taken out present petition to claim interest in respect of the delay caused in payment of pension, gratuity, commuted pension, leave salary and provident fund.

(3.) So far as factual background is concerned, it has emerged from the record that the petitioner was serving as teacher in English language at the school run by respondent No.4 - education society, i.e. Atmaram Keshavlal Vidyalaya, Bavla.