LEELABEN DINKARRAI PUJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the parties.The present petition has been taken out for the following reliefs:

(2.) Facts in brief, as could be culled out from the memo of petition, deserve to be set out as under :

(3.) Learned counsel appearing for petitioner invited Court's attention to page-45 and 63 in support of his submission to indicate that options were invited from the employee to opt for pensionary scheme from the then existing scheme of Provident Fund, in which it was Contributory Provident Fund Scheme prevalent. The said option form were required to be given to the employee and in the instant case, the petitioner, who retired on 31.12.2010, she did not receive any option form to the employer for granting pensionary benefits.