VINAYA RASSAY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) By this writ petition, the petitioner has challenged the order dated 23.4.2018; whereby, the petitioner's claim for payment of gratuity amount, has been rejected by the State.

(3.) The case of the petitioner is that she was appointed as teacher in the respondent no.2/School on 05.08.1974 and after serving for the continuous period of about 35 years, the petitioner retired on 16.4.2011. The petitioner is now claiming the benefit of gratuity from the respondent/State. Learned counsel for the petitioner submits that the petitioner has submitted a representation, but the same has not been decided so far.