District Development Officer vs Sorath Junagadh Jilla Nivratt Prathmik ...
2024 Latest Caselaw 113 Guj

Gujarat High Court

District Development Officer vs Sorath Junagadh Jilla Nivratt Prathmik ... on 4 January, 2024

Author: N.V.Anjaria

Bench: N.V.Anjaria

                                                                                  NEUTRAL CITATION




       C/CA/2351/2023                             ORDER DATED: 04/01/2024

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CIVIL APPLICATION (FOR LEAVE TO APPEAL) NO. 2351 of 2023

              In F/LETTERS PATENT APPEAL NO. 35047 of 2023

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                DISTRICT DEVELOPMENT OFFICER
                              Versus
     SORATH JUNAGADH JILLA NIVRATT PRATHMIK SHIKSHAK SANGH
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Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1
for the Respondent(s) No. 1,3,4,5,6,7,8
MR. SANJAY UDHWANI, ASSISTANT GOVERNMENT PLEADER/PP for the
Respondent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MR. JUSTICE CHEEKATI
           MANAVENDRANATH ROY

                             Date : 04/01/2024

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

The applicant-District Development Officer, District Panchayat, Junagadh, has filed this Civil Application seeking prayer to grant it Leave to Appeal. The applicant is desirous to prefer the Letters Patent Appeal against judgment and order dated 20.07.2023 of learned single Judge, whereby the Special Civil Application was allowed.

2. The case of the applicant is inter alia that learned single Judge granted the benefit of one increment to the number of employees through the petitioner-union. Revised pensionary benefits are also granted.

3. It was stated that the beneficiary-employees were the employees of

NEUTRAL CITATION

C/CA/2351/2023 ORDER DATED: 04/01/2024

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the applicant-Panchayat, however, the applicant-the employer was not joined as a party respondent in the proceedings of the writ petition.

4. In the facts of the case, it could be said that the applicant has litigative as well as appeallable interest in the subject matter.

5. Leave to Appeal deserves to be granted. The application is allowed in terms of prayer 4(B).

(N.V.ANJARIA, J)

(CHEEKATI MANAVENDRANATH ROY, J) C.M. JOSHI