ANANDBA N GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PETITIONER is widow of deceased Narayandan Gadhvi. Shri Gadhvi was appointed as Talati-cum-Mantri in the year 1950.

(2.) THE present petition is filed seeking service benefits including death-cum-retirement benefits of said Government employee contending, inter alia, that he was kept under suspension from 1. 8. 58 to 29. 9. 73 and thereafter he was not offered any posting till 30th June 1977 i. e. till he crossed the age of superannuation.

(3.) IT is not in dispute that Shri Gadhvi faced criminal charges. He was, however, acquitted by the judgment dated 29. 9. 73. Though in the affidavit in reply it is stated that the petitioner not having produced the copy of the judgment, the fact is not admitted, learned AGP upon further instructions stated that there was in fact a judgment of acquittal in favour of the employee.