Manubhai Mohanbhai Vasava vs State Of Gujarat
2021 Latest Caselaw 16105 Guj

    C/SCA/15354/2021                             ORDER DATED: 12/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 15354 of 2021

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                       MANUBHAI MOHANBHAI VASAVA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2
RUSHABH H MUNSHAW(8958) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 2,3,4
MS DHARITRI PANCHOLI, GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 12/10/2021

                              ORAL ORDER

Heard Learned Advocate Mr. Rushabh H. Munshaw on behalf

of the petitioner and learned AGP Ms. Dharitri Pancholi for

respondent state.

The issue raised in the present petition is with regard to

whether the petitioner would be entitled to receive one increment

for the particular year more particularly the same having been

denied on the ground that the petitioners having retired on 30 th of

June, 2017 and 30th of June, 2018 respectively. Learned advocate

Mr. Munshaw would submit that the issue raised in the present

petition has already been decided by this Court vide judgment

dated 26.08.2021 in Special Civil Application N9o. 11257 of 2021.

C/SCA/15354/2021 ORDER DATED: 12/10/2021

Having regard to the same, issue notice to the respondents

for final disposal, returnable on 26th of October, 2021. Direct

services permitted.

To be heard with SCA 14687 and SCA 14688 of 2021.

(NIKHIL S. KARIEL,J)

Mrs. J. J. Kedia