Punambhai Udesangbhai Gohel vs State Of Gujarat
2021 Latest Caselaw 15331 Guj

     C/SCA/5983/2021                                  ORDER DATED: 29/09/2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 5983 of 2021

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                PUNAMBHAI UDESANGBHAI GOHEL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MS ASHLESHA M PATEL(6127) for the Petitioner(s) No.
1,10,11,12,13,2,3,4,5,6,7,8,9
MS DHARITRI PANCHOLI AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 29/09/2021

                               ORAL ORDER

Draft amendment is granted. The respondent No.6 was stated to be wrongly joined, is permitted to be deleted.

Heard learned Advocate Ms. Ashlesha M. Patel for the petitioners and learned AGP Ms. Dharitri Pancholi for the respondent No.1.

Learned Advocate Ms. Patel would submit that similarly situated employees, who were claiming benefits as per the Government Resolution dated 17.10.1988, have been granted the same as per the direction of the Hon'ble Apex Court and has implemented by the respondents vide order dated 30.08.2016. Learned Advocate would rely upon the decision of the Hon'ble Supreme Court and Coordinate Bench of this Court in recent decision dated 01.09.2021 in Special Civil Application No.4586 of 2021 and allied matters has passed the judgment granting the very selfsame benefits as claimed by the petitioners in favour of the petitioners therein.

C/SCA/5983/2021 ORDER DATED: 29/09/2021

Having regard to the same, issue Notice for final disposal returnable on 21.10.2021. Learned AGP waives service of Notice on behalf of the respondent No.1.

Direct service is permitted qua other respondents.

(NIKHIL S. KARIEL,J) Y.N. VYAS