Gujarat High Court
Sugandhidevi Fakirchand Malaviya vs State Of Gujarat & 4 on 14 October, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/16847/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 16847 of 2015
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SUGANDHIDEVI FAKIRCHAND MALAVIYA....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR MURALIN DEVNANI, ADVOCATE for the Petitioner(s) No. 1
MR SWAPNESHWAR GOUTAM, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE Ms. JUSTICE SONIA GOKANI
14th October 2015
ORAL ORDER
Leave to add Director of Pension & Provident Fund as party respondent. Amendment shall be carried out forthwith.
Petitioner initially appointed on compassionate basis was made regular later on in the year 2009. It is her grievance that after serving for nearly 10 years, when she retired, no retiral benefits have been made available to her.
Issue notice to the respondents, returnable on 4th November 2015. Learned Assistant Government Pleader Mr. Swapneshwar Goutam appears and waives service of notice for and on behalf of respondent nos. 1, 2 & 6. Direct service to rest of the respondents is permitted.
{Ms. Sonia Gokani, J.} Prakash* Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Oct 15 02:50:04 IST 2015