Gujarat Water Supply And Sewerage Board vs Ambaben Navinpuri Goswami
2025 Latest Caselaw 1706 Guj

Gujarat High Court

Gujarat Water Supply And Sewerage Board vs Ambaben Navinpuri Goswami on 8 January, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                                    NEUTRAL CITATION




                             C/CA/4220/2024                                         ORDER DATED: 08/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4220 of
                                                   2024
                                                    In
                                  F/LETTERS PATENT APPEAL NO. 6277 of 2024

                      ==========================================================
                              GUJARAT WATER SUPPLY AND SEWERAGE BOARD & ORS.
                                                   Versus
                                     AMBABEN NAVINPURI GOSWAMI & ANR.
                      ==========================================================
                      Appearance:
                      MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1,2,3
                      MS ASHLESHA M PATEL(6127) for the Respondent(s) No. 1
                      NOTICE SERVED for the Respondent(s) No. 2
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                              and
                              HONOURABLE MS. JUSTICE GITA GOPI

                                                  Date : 08/01/2025
                                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. The present application is filed seeking condonation of delay of 93 days in filing the captioned appeal.

2. Learned advocate appearing for the applicants has submitted that the captioned appeal has been filed challenging the order dated 20.10.2023 passed by the learned Single Judge in Special Civil Application No.5807 of 2022, whereby the learned Single Judge has directed the applicants to extend the benefits of Government Resolution dated 05.07.2011, 13.10.2015 and 07.04.2016 i.e. for grant of lumpsum compensation in lieu of compassionate appointment on the basis of pro-rata services rendered by the deceased employee within a period of two months from passing of the judgment and order. It is submitted that after seeking

NEUTRAL CITATION

C/CA/4220/2024 ORDER DATED: 08/01/2025

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necessary information from the Board, the advocate on record has filed the captioned appeal.

3. Since the issue is pending before the Supreme Court and various writ petitions were allowed in lines of the present judgment and order, the delay of 89 days requires to be condoned. The same is hereby condoned.

4. The present application stands allowed. Registry to give pakka number to the captioned appeal and list the same today itself.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Pankaj /23