Mahendra Vallabhbhai Sampat vs State Of Gujarat
2021 Latest Caselaw 13153 Guj

     C/SCA/12215/2021                               ORDER DATED: 01/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CIVIL APPLICATION NO. 12215 of 2021
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                        MAHENDRA VALLABHBHAI SAMPAT
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR. JAINISH P SHAH(7033) for the Petitioner(s) No. 1
for the Respondent(s) No. 2
MS DHWANI TRIPATHI, AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                   Date : 01/09/2021
                    ORAL ORDER

Learned advocate Mr.Jainish P.Shah appearing for the petitioner has submitted that the respondents have not fully complied with the directions issued by this Court vide judgment and order dated 19.01.2016 passed in Special Civil Application No.15297 of 2010. He has submitted that as recorded in the order dated 23.01.2019 passed in Misc. Civil Application (contempt) No.1542 of 2016, which was filed by the present petitioner, the petitioner does not deny that an amount of Rs.69,65,874/- is paid to him and a provisional pension of Rs.54,887/- is also fixed. However, he has submitted that the petitioner is entitled to more amount over and above the amount, which is paid to him and accordingly, he had made various representations to the respondent authorities to provide the calculation under which heads such amount is paid to him.

Issue Notice to the respondents returnable on 28.09.2021. Learned AGP waives service of notice for the respondent-State.

Meanwhile, the respondents are directed to file an affidavit providing calculation pursuant to which an amount of Rs.69,65,874/- is paid to the petitioner and his provisional pension is fixed of Rs.54,887/-.

Direct service is permitted.

(A. S. SUPEHIA, J) ABHISHEK