PARVATIBEN KESHAVBHA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Saiyed, learned advocate for the petitioner and Mr. Goutam, learned AGP.

(2.) RULE.

(3.) In view of the facts and circumstances of the case, more particularly having regard to the fact that the petition involves issue related to delay in payment of retiral dues to the petitioner, process of Rule is made returnable forthwith. Mr.Goutam, learned AGP has waived service of Rule.