MATHURBHAI KARSHANBHAI GALTHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, the petitioner has prayed for a direction to direct the respondents no.1 to 3 to pay retiral benefits i.e. gratuity and provident fund payable on the retirement of the petitioner with interest.

(2.) Brief facts culled out from the petition are as under:

(3.) In view of the Resolution dated 02.08.1968 passed the Dhola (Vashi) Gram Panchayat, the petitioner was appointed by respondent no.3 on the set up of post of clerk by order dated 19.08.1968. The petitioner was also paid regular pay-scale. The petitioner completed the age of 58 years, and he was to retire on 31.05.2004. By the Resolution No.76 dated 06.12.2003, the service of the petitioner was extended till the age of 65 years. After extension of service, the petitioner retired on 30.04.2009.