VALSING JETABHAI VASAIYA Vs. SUPERINTENDENT

JUDGEMENT

(1.) By way of the present writ petition, the petitioner is seeking payment of pension, gratuity and leave encashment etc. Rule. Mr.Ronak Raval, learned AGP waives service is Rule for the respondents-State.

(2.) The brief facts leading to the filing of the present petition are as under:-

(3.) Mr.Ronak Raval, learned AGP for the respondent State has submitted that vide order dated 09.10.2018, passed in Gratuity Case No.10 of 2018, the petitioner is held to be entitled to the gratuity of Rs.1,75,662/-. The Controlling Authority has ordered to pay the aforesaid amount with 10% interest.