PRATIBHA C.CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Pandya, learned advocate for the petitioner, Ms. D.A.Thaker, learned advocate, for Mr. Meena, learned advocate for the respondent No.4, and Mr. Jani, learned AGP for respondent -State.

(2.) In present petition, the petitioner has prayed, inter alia, that:"

(3.) At the outset, it is necessary and appropriate to clarify that so far as claim for unpaid provident fund and benefit of leave encashment is concerned, it is declared by learned advocate for the petitioner that the said terminal benefits have been paid to the petitioner and that therefore, any dispute in respect of provident fund and leave encashment does not survive. It is also clarified by learned advocate for the petitioner that essentially the claim for which the petition survives and is pressed in service is claim for family pension, gratuity and group insurance.