SUBHASHBHAI @ KANDHAL DEHABHAI HUMBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Mukesh Rathod for the petitioner and learned Assistant Government Pleader Mr. Rashesh Rindani for the respondent Nos. 1, 2, 4 and 5, whereas learned advocate Ms. Harshal Pandya for respondent No. 3.

(2.) 1 The grievance of the petitioner is that even after nine years of his retirement, he has been craving for pension.

(3.) 1 The petitioner has been working with the respondents continuously as per his case and retired with effect from 31st March, 2007 upon reaching the age of superannuation. After retirement, petitioner made representations for granting and paying benefits of pension on the ground that he had rendered 29 years of service.