Gujarat High Court
Rohitchandra Vipinchandra Tevar vs Chief Secretary on 29 April, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/17160/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17160 of 2014
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ROHITCHANDRA VIPINCHANDRA TEVAR....Petitioner(s)
Versus
CHIEF SECRETARY, & 3....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2 , 4
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 29/04/2015
ORAL ORDER
NOTICE, returnable on 9th June 2015.
Mr.Niraj Ashar, learned Assistant Government Pleader waives service of notice on behalf of respondent Nos.1, 2 and 4.
Mr.Niraj Ashar, learned Assistant Government Pleader ensures that once respondent No.3 is before this Court in wake of the correspondences which continued with the petitioner in the year 2013-2014, the issue can be sorted out.
The grievance of the petitioner is that though he has retired on superannuation on 30.11.2009, till date, no amount of pension is made available to him.
(MS SONIA GOKANI, J.) vijay Page 1 of 1