Kodinar Nagar Palika Through ... vs Sonaben Chinabhai Beradia
2021 Latest Caselaw 2034 Guj

         C/LPA/198/2021                                   ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/LETTERS PATENT APPEAL NO. 198 of 2021
                                In
           R/SPECIAL CIVIL APPLICATION NO. 6757 of 2020
                              With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                In
            R/LETTERS PATENT APPEAL NO. 198 of 2021
==========================================================
          KODINAR NAGAR PALIKA through CHIEF OFFICER
                           Versus
                 SONABEN CHINABHAI BERADIA
==========================================================
Appearance:
MS SHUBHA B TRIPATHI(5597) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2,3
==========================================================
 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                           Date : 10/02/2021

                            ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1. We have heard Ms. Shubha B. Tripathi, learned counsel for the appellant.

2. Learned Single Judge relying upon several judgments of this Court in identical matters extended the benefits of pension and post-retiral benefits to the original writ petitioners. The judgments which are relied upon are not only of learned Single Judges but also are of the Division Benches. Learned counsel for the appellant has not been able to show as to how this matter is different from those already matters.

C/LPA/198/2021 ORDER

3. In view of the above, we do not find any infirmity in the order passed by learned Single Judge. The Appeal lacks merits and is accordingly DISMISSED.

4. Consequently, the Civil Application stands DISPOSED OF.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) OMKAR