SHISHIRVADAN CHANDRAVANDAN DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jainish Shah for the petitioner, learned Assistant Government Pleader Mr.K.M. Antani for respondent No.1 - State, learned advocate Mr.H.S. Munshaw for respondent No.2 and learned advocate Mr.Varun K. Patel for respondent No.3.

(2.) By filing the present petition the petitioner has prayed to direct the respondent authorities to finalise his pension and to further pay the difference of pay from the period from 01st January, 1996 to 31st January, 1998.

(3.) Having served under the respondent No.3 - Corporation the petitioner reached the age of superannuation to retire with effect from 31st January, 1998 his case is that he was drawing basic pay of Rs.2200/- and other allowance total Rs.06,442/-. It is the case that he was not given benefit of 5th Pay Commission nor pension was paid to him despite several representations were made.