State Of Gujarat vs Parshottambhai Trikambhai Patel
2021 Latest Caselaw 466 Guj

          C/LPA/85/2021                                  ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/LETTERS PATENT APPEAL NO. 85 of 2021
                                In
           R/SPECIAL CIVIL APPLICATION NO. 11337 of 2017
                              With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                In
              R/LETTERS PATENT APPEAL NO. 85 of 2021
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                        STATE OF GUJARAT
                              Versus
                 PARSHOTTAMBHAI TRIKAMBHAI PATEL
==========================================================
Appearance:
MS VRUNDA SHAH, AGP for the Appellant(s) No. 1,2,3,4
MR JAYANT P BHATT(169) for the Respondent(s) No. 1,2,3
MR JEET J BHATT(6154) for the Respondent(s) No. 1,2,3
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                          Date : 13/01/2021
                           ORAL ORDER

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

1. Heard Ms. Vrunda Shah, learned Assistant Government Pleader for the appellants- State and Shri Jeet Bhatt, learned counsel for the respondents on caveat.

2. Learned Single Judge allowed the writ petition and granted benefits to the writ petitioners (respondents herein) that the entire length of service from the initial date of joining of the petitioners would be counted for the purposes of calculating pension.

3. The said relief granted is based upon series of judgments of this Court. We do not find any infirmity in the order passed by learned Single Judge, warranting any interference in the appeal.

C/LPA/85/2021 ORDER

4. The appeal lacks merits and is accordingly DISMISSED.

5. Consequently, the Civil Application also stands disposed of.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) OMKAR