Bhaskarbhai Gangaram Raval vs State Of Gujarat
2023 Latest Caselaw 4882 Guj

      C/SCA/10151/2023                             ORDER DATED: 23/06/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 10151 of 2023

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                         BHASKARBHAI GANGARAM RAVAL
                                    Versus
                              STATE OF GUJARAT
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Appearance:
MR JA ADESHRA(107) for the Petitioner(s) No. 1

MS POOJA ASHAR, AGP for the Respondent - State
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     CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                               Date : 23/06/2023

                                 ORAL ORDER

1. This petition is filed seeking following reliefs:-

"(A) This Hon'ble Court be pleased to issue appropriate writ, order or direction by ordering / directing the respondents to correct the name of the petitioner that the name of the petitioner in Sr. No. 48 of the list at Annexure-B attached with memo of SCA No. 1678 of 2012 from B. G. Ravad to B. G. Raval and the full name of the petitioner be read as Bhaskarbhai Gangaram Raval, to enable the petitioner to avail the benefits flowing from the judgment & order dtd. 29.6.2018 passed by the Division Bench of this Hon'ble Court in LPA No. 380 of 2016 & other allied matters, in the interest of justice.

C/SCA/10151/2023 ORDER DATED: 23/06/2023

(B) Pending admission hearing and final disposal of this petition, this Hon'ble Court be pleased to order/direct the respondents to correct the name of the petitioner that the name of the petitioner in Sr. No. 48 of the list at Annexure-B attached with memo of SCA No. 1678 of 2012 from B.G.Ravad to B.G.Raval.

(C) This Hon'ble Court be pleased to grant any such other & further reliefs deemed just and proper in view of the facts and circumstances of this case and in the interest of justice."

2. Heard learned advocate Mr. J. A. Adeshra for the petitioner. He submitted that the Gujarat State Employees Mahasang had filed Special Civil Application No. 1678 of 2012 for redressal of the grievance of their 70 members. In the said list of 70 members, the petitioner is figured at Sr. No. 48. However, since there is a typographical error in relation to the name of the petitioner mentioned in the list of Special Civil Application No. 1678 of 2012, the benefit granted to the other petitioners of Special Civil Application No. 1678 of 2012 have not been extended to the petitioner. He submitted that the petitioner is Mr. B. G. Raval however, on account inadvertent typographical error it is typed as B. G. Ravad and therefore the benefits extended to other petitioners of SCA No. 1678 of 2012, have been denied to the petitioner on the ground that the name of the petitioner does not match. Hence, this petition is filed.

C/SCA/10151/2023 ORDER DATED: 23/06/2023

3. It is not in dispute that the list at Annexure-B attached with memo of Special Civil Application No. 1678 of 2012, refers to name of Mr. B. G. Ravad at Sr. No. 48.

4. In view of above factual position, the respondents are directed to grant the benefits to the present petitioner (Mr. B.G. Raval), as granted to other employees as per judgment of the Division Bench in Letters Patent Appeal No. 380 of 2016, after due verification of his name. It is directed that the petitioner shall remain present before the authority with necessary documents in relation to his identity and upon due verification appropriate orders releasing benefit as done in other petitioners of SCA No. 1678 of 2012, shall be passed in favour of the petitioner.

5. In view of above observations and directions, this petition is disposed of.

6. Direct service is permitted.

(MAUNA M. BHATT,J) SHRIJIT PILLAI