State Of Gujarat vs Vaktaji Rupaji Parmar
2021 Latest Caselaw 488 Guj

           C/LPA/88/2021                                           ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 88 of 2021
                                 In
            R/SPECIAL CIVIL APPLICATION NO. 19006 of 2019
                               With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                 In
               R/LETTERS PATENT APPEAL NO. 88 of 2021
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                             STATE OF GUJARAT
                                    Versus
                           VAKTAJI RUPAJI PARMAR
==========================================================
Appearance:
MS SHRUTI PATHAK, AGP for the Appellant(s) No. 1,2,3,4
for the Respondent(s) No. 1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
==========================================================
  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. We have heard Ms. Shruti Pathak, learned Assistant Government Pleader for the State-Applicants.

2. Learned Single Judge relying upon various judgments of Division Benches of this Court on the issue that daily wagers' services from beginning where they have completed 240 days in a year, have to be calculated for determining pension, allowed the writ petition.

3. We do not find any infirmity in the order passed by learned Single Judge.

4. The appeal lacks merits and is accordingly DISMISSED.

C/LPA/88/2021 ORDER

5. Consequently, the Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) OMKAR