AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. HARUNRASHID ABDULMATINKHAN PATHAN

JUDGEMENT

(1.) HEARD the learned advocates. With the consent of the learned advocates, the Appeal is heard and decided today.

(2.) THIS Appeal under Clause 15 of the Letters Patent has been preferred by the Ahmedabad Municipal Transport Service [hereinafter referred to as "the Transport Service"] against the judgment and order dated 7th March, 2008 passed by the learned Single Judge in above Special Civil Application No.4103 of 2005.

(3.) BY the impugned order, the learned Single Judge has directed the Transport Service, "to calculate the amount of pension from the day the petitioner is deemed to have retired at the rate which he was entitled to receive giving notional benefits for the payment of salary for which he is not said to have worked. Over and above the pension, they would pay interest at the rate of 15% within a period of six weeks. They would also pay the enhanced amount of gratuity, which gets enhanced by his extended service."