Gujarat High Court
Banuben Rameshbhai Dhakan vs State Of Gujarat Thro on 27 November, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
BANUBEN RAMESHBHAI DHAKAN....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY C/SCA/740/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 740 of 2013 ================================================================ BANUBEN RAMESHBHAI DHAKAN....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY & 3....Respondent(s) ================================================================ Appearance: MR VIMAL M PATEL, ADVOCATE for the Petitioner(s) No. 1 MR.DHARMESH DEVNANI, ASSISTANT GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2 MR AR THACKER, ADVOCATE for the Respondent(s) No. 3 MS BALA R THACKER, ADVOCATE for the Respondent(s) No. 3 NOTICE SERVED for the Respondent(s) No. 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 27/11/2013 ORAL ORDER
Heard Mr.Patel, learned advocate for the petitioner and Mr.Dharmesh Devnani, learned Assistant Government Pleader for the respondent-State.
According to the petitioner, his case falls under Clause 4 of the Government Resolution dated 15.10.1984. Therefore, the action of the respondents of not granting benefits to the petitioner is incorrect.
In support of his contentions, learned Counsel for the petitioner relied on certain decisions of this Court.
Having regard to the issues raised in the petition and the decision on which the learned Counsel for the petitioner has relied, petition requires consideration. Hence, below mentioned order is passed.
RULE.
The petitioner claims retiral benefits, more particularly pension.
Considering the fact that claim raised in the petition relates to pension, process of Rule returnable on 09.12.2013.
(K.M.THAKER, J.) Girish Page 2 of 2