Union Of India vs Vasantray Zakharia S/O Mathurdas ...
2025 Latest Caselaw 4989 Guj

Gujarat High Court

Union Of India vs Vasantray Zakharia S/O Mathurdas ... on 20 June, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                                NEUTRAL CITATION




                             C/SCA/7986/2025                                                      ORDER DATED: 20/06/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 7986 of 2025

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                                                UNION OF INDIA & ORS.
                                                       Versus
                                     VASANTRAY ZAKHARIA S/O MATHURDAS ZAKHARIA
                      ==========================================================
                      Appearance:
                      MR HARSHEEL D SHUKLA(6158) for the Petitioner(s) No. 1,2,3
                      ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                                 and
                                 HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                                 Date : 20/06/2025

                                                                   ORAL ORDER

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

1. Learned advocate Mr.Shukla at the outset, has submitted that the issue raised in the present writ-petition is no more res-integra in view of the order passed by the Apex Court and hence, the matter may be disposed of.

2. The Central Administrative Tribunal (CAT) has passed the order dated 12.08.2024, which is impugned in the present petition. The same is premised on the judgment of the Apex Court in the case of Director (Admn & HR) KPTCL & Ors. Vs. C.P.Mundinamani & Ors. in Civil Appeal No.2471 of 2023 (SLP (c) No.9185 of 2020). The said judgment is further clarified by the Apex Court in review application, which is considered by the Court in group of Letters Patent Appeals. This Court has

NEUTRAL CITATION

C/SCA/7986/2025 ORDER DATED: 20/06/2025

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disposed of the group of proceedings being Letters Patent Appeal No.462 of 2025 and allied matters vide order dated 26.03.2025 in terms of the order dated 20.02.2025 passed by the Apex Court on the issue of grant of one increment to the employees of the entire State, who have retired from services and are getting pension.

3. Having heard the learned advocate appearing for the applicants and considering the fact that issue raised in the captioned petition, which pertains to grant of one increment, has already been decided by this Court in a group of proceedings as referred herein above, the present petition is disposed of in terms of the observations made and quoted hereinabove vide order dated 26.03.2025 passed in Letters Patent Appeal No.462 of 2025 and allied matters.

4. Accordingly, the present matter stands disposed of.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) MARY VADAKKAN