RUDIBEN LAXMANBHAI DHAKECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is filed for the purpose of seeking following reliefs:-

(2.) It is the case of the petitioner that petitioner was serving since number of years with the respondent authority and had exercised option for availing the benefit of pension scheme which is available in the establishment in which the petitioner was working. However, on account of inaction on the part of the respondent authority, at the time of retirement, she has not been paid the pension. She was superannuated in July, 2014. As a result of this, the petitioner has filed this petition invoking extraordinary jurisdiction of this Court.

(3.) Two main submissions have been made by the learned advocate that there was a clear inaction on the part of the authority in not deciding the option form which has already been undisputedly given to the respondent which is reflecting on page 8 of the petition compilation and further, even the December, 2010 request has also not been dealt with which has been given by several employees working with the respondent authority and therefore, the petitioner had to approach this Court by way of present petition.