Parmar Ashokumar Bhavansinh vs State Of Gujarat
2025 Latest Caselaw 1708 Guj

Gujarat High Court

Parmar Ashokumar Bhavansinh vs State Of Gujarat on 8 January, 2025

Author: A.S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                               NEUTRAL CITATION




                             C/LPA/512/2019                                    ORDER DATED: 08/01/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/LETTERS PATENT APPEAL NO. 512 of 2019
                                                          In
                                      R/SPECIAL CIVIL APPLICATION NO. 816 of 2017

                      ==========================================================
                                              PARMAR ASHOKUMAR BHAVANSINH
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR JV VAGHELA(5809) for the Appellant(s) No. 1
                      MR SAHIL TRIVEDI AGP for the Respondent(s) No. 1,2,3
                      MR RB THAKOR(6743) for the Respondent(s) No. 4
                      ==========================================================

                        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. It is submitted by learned advocates appearing for the respective parties that after the filing of the present Letters Patent Appeal, the State Government has already issued Resolution dated 08.11.2024, regulating the pension of its employees.

2. Learned advocate Mr. J.V. Vaghela appearing for the appellant has submitted that liberty may be reserved in favour of the appellant to file appropriate representation claiming benefits of pension under the Resolution dated 08.11.2024.

3. The request is accepted. It will be open for the appellant to file appropriate representation claiming benefits of pension under the Resolution dated 08.11.2024. If such representation

NEUTRAL CITATION

C/LPA/512/2019 ORDER DATED: 08/01/2025

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is made, the same shall be decided by the concerned authority in accordance with law in light of the Resolution dated 08.11.2024. In case, it is found that the appellant is entitled to the same, necessary benefits shall be extended to him. The judgment and order passed by the learned Single Judge in the captioned petition will not come in the way of the present appellant in claiming pension in view of the subsequent Resolution dated 08.11.2024 issued by the State Government.

4. With these observations, the present Letters Patent Appeal is disposed of.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Pankaj / 24