C R GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Vashi, learned advocate for the petitioner and Mr. Devnani, learned AGP.

(2.) Learned advocate for the petitioner submitted that present petition came to be decided vide order dated

(3.) 11.2017. The Court vide said order pronounced decision with regard to petitioner's claim for retiral benefits viz. G.P.F., leave salary, gratuity and compassionate pension as well as suspension allowance. 3. The original petitioner, thereafter, carried the decision in appeal (Letters Patent Appeal No. 119 of 2018).