ABDULSULTAN A MANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Through this petition under Article 226 of the Constitution, retired Principals of law colleges in the State of Gujarat in the evening of their life, have been knocking the doors of this Court for the last eight years for claiming the benefits of the pension scheme.

(2.) The petition was filed by seven retired Principals of Law Colleges. One of them (petitioner No. 1) has already expired during pendency of the petition, and his heirs have not come forward for being brought on record, since the Court is informed, they have migrated to another country. The petition, is therefore, pursued by the remaining six petitioners whose service particulars are as under :- <FRM>JUDGEMENT_407_GLR1_2001.htm</FRM> All the petitioners were working as members of the full-time teaching staff of the non-government Law Colleges affiliated to Gujarat University, South Gujarat University, North Gujarat University or the Saurashtra University. All the petitioners retired as Principals of the respective Law Colleges on the dates above mentioned. The petitioners served as full-time professors, and threafter, as Principals of the respective Law Colleges during the aforesaid period.

(3.) The petitioners have come out with the following case in the petition :