Fulabhai Bapudabhai Pagi Since ... vs Department Of Forest
2021 Latest Caselaw 14139 Guj

    C/SCA/13184/2021                            ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 13184 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13186 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13189 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13190 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13191 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13193 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13195 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13198 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13199 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13201 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13202 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 13204 of 2021
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FULABHAI BAPUDABHAI PAGI SINCE DECD. THROUGH HIS LEGAL HEIR
                  MANIBEN FULABHAI PAGI
                           Versus
                 DEPARTMENT OF FOREST
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Appearance:
MR CHINTAN N DESAI(9940) for the Petitioner(s) No. 1
MR SHUBHAM K PRAJAPATI(10761) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
MR HARDIK MEHTA, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                           Date : 15/09/2021

                       COMMON ORAL ORDER

Heard learned Advocate Mr. Chintan N. Desai for the petitioners and learned AGP Mr. Hardik Mehta for the respondents.

Learned Advocate for the petitioners submits that the petitioners

C/SCA/13184/2021 ORDER DATED: 15/09/2021

before this Court are similarly situated to the petitioners in Special Civil Application No.16084 of 2018 which came to be disposed of by the Co- ordinate Bench vide order dated 21.06.2019 which the order had been confirmed by the Hon'ble Division Bench vide order dated 05.04.2021 in Letters Patent Appeal No.401 of 2021. Learned Advocate submits that under such circumstances, the benefits which have been made available to the petitioners in those group of matters, more particularly the consideration with regard to availability of benefits of 7 th Pay Commission as well as leave encashment, also require to be considered in light of the said judgment by the Court.

Having regard to the same, issue Notice to the respondents, returnable on 28.09.2021.

Learned AGP waives service of Notice on behalf of respondent No.1.

Direct service is permitted.

(NIKHIL S. KARIEL,J) Bharat