PRAMODINI MANGESH RUKARI Vs. SUPERINTENDENT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and by consent of the learned counsel for the parties heard finally.

(2.) The Petitioner, by this Petition filed under Article 226 of the Constitution of India challenges the order/letter dated 07/03/2018 passed/issued by Respondent No.2 herein to Respondent No.3 whereby the proposal for grant of pension to the Petitioner came to be rejected. The Petitioner seeks further direction to the Respondents to grant and release the pensionary, gratuity and other incidental benefits to the present Petitioner by holding that the Petitioner is entitled for grant of pension.

(3.) The relevant facts leading for filing the Petition as disclosed in the Petition are as under :-