A.I.LANGA Vs. SUPERINTENDENT OF POST OFFICE

JUDGEMENT

(1.) Admit.

(2.) Learned Counsel Ms.Tejalben B. Rajput on behalf of Mr.Devang Vyas waives service of notice of Rule for and on behalf of the respondents.

(3.) As the issue of entitlement to pension, as claimed by the present appellant, was involved in this appeal. On a joint request made by the learned Counsels for the respective parties to decide the above said issue involved in the appeal and take up this matter for final hearing, this appeal is taken up for final disposal, as requested.