Kodinar Nagar Palika vs Hamirbhai Khimabhai Vadhel
2021 Latest Caselaw 3027 Guj

          C/LPA/281/2021                                   ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


             R/LETTERS PATENT APPEAL NO. 281 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 6693 of 2020
                               With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
            In R/LETTERS PATENT APPEAL NO. 281 of 2021
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                         KODINAR NAGAR PALIKA
                                  Versus
                       HAMIRBHAI KHIMABHAI VADHEL
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Appearance:
MS SHUBHA B TRIPATHI(5597) for the Appellant(s) No. 1
for the Respondent(s) No. 3,4,5
MR DHARMESH DEVNANI, AGP for the Respondent(s) No. 2
MR BIPIN I MEHTA(456) for the Respondent(s) No. 1
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                             Date : 22/02/2021

                              ORAL ORDER

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

1 We have heard Ms. Shubha B. Tripathi, learned counsel for the appellant, Mr. Bipin I. Mehta, learned counsel for the respondent No.1 and Mr. Dharmesh Devnani, learned Assistant Government Pleader for the State respondent.

2 Learned Single Judge relying upon several judgments of this Court in identical matters extended the

C/LPA/281/2021 ORDER

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 decided matters.

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 connected Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) P. SUBRAHMANYAM