NIRUBHA VAJUBHA SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It may be stated at the outset that the captioned petition was at an earlier juncture, came to be allowed as per judgment dated 09th February, 2016. The Division Bench in Letters Patent Appeal No.1426 of 2016 set aside the order for rendering the petition as per the consent of both the sides, without assigning reasons, without expressing any grievance on merits and without prejudice to rights and contentions of both the sides, as a result of which the petition was placed again for hearing.

(2.) By filing this petition under Article 226 of the Constitution, the petitioner has prayed for a direction against the respondent authority to pay to the petitioner the pension, gratuity and other monetary benefits on the basis of the date of employment of the petitioner to be 20.09.1986, under the State Government Resolution dated 17.10.1988.

(3.) The one-line grievance of the petitioner, if so stated, is that though the petitioner was appointed with effect from 20th September, 1986 and was relieved from service upon retirement on 30th November, 2013, the petitioner is not granted the retirement benefits by reckoning the said date of 20th September, 1986.