NANUBHAI PATABHAI MEVADA Vs. DY. SECRETARY

JUDGEMENT

(1.) Heard Ms.Khushbu Chhaya, learned counsel for the petitioners and Ms.Sejal Mandavia, learned counsel for the respondents.

(2.) The prayer in the petition is that the petitioner be paid the benefits in accordance with the order passed in Letters Patent Appeal No. 1900 of 2017. As is evident that the petitioner has approached this Court by filing Special Civil Application No. 11324 of 2008 which was allowed by this Court vide order dtd. 21/2/2017. The Court held as under:

(3.) On an appeal being filed by the Board, namely, Letters Patent Appeal No. 1900 of 2017, the Division Bench of this Court dismissed the appeals of the Board in light of the decision of this Court in the case of State of Gujarat and Anr vs. Mahendrakumar Bhagwandas and Anr., passed in Letters Patent Appeal No. 958 of 2001. The Division Bench held as under: