RAJENDRA CHANDRAPRASAD TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following reliefs:

(2.) By way of present present, the petition has claimed pension by treating him voluntarily retired from his services as he has completed 30 years of service.

(3.) It is submitted that the petitioner had joined services with the respondent No.3-School of Architecture CEPT University and after serving for 30 years, applied for voluntary retirement from service on 30/6/2003. The application for VRS was on a personal ground due to family issue. Again on 1/11/2003, the petitioner addressed another letter seeking acceptance of is VRS.