The Apex Court has upheld a Gujarat HC order directing the State Govt to pay pensionary benefits to a man who retired after rendering more than 30 years of service.
A bench of Justice M R Shah & Justice B V Nagarathna said the State cannot be permitted to take the benefit of its own wrong.
The bench said, "To take the services continuously for 30 years & thereafter to contend that an employee who has rendered 30 years continuous service shall not be eligible for pension is nothing but unreasonable".
The Supreme Court said as a welfare State, the State ought not to have taken such a stand.
The Bench said that "In the present case, the High Court has not committed any error in directing the State to pay pensionary benefits to the respondent who has retired after rendering more than 30 years service".
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