Ranjanben Manilal Jani Wd/O Manilal ... vs State Of Gujarat on 4 July, 2018

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Gujarat High Court

Ranjanben Manilal Jani Wd/O Manilal ... vs State Of Gujarat on 4 July, 2018

Bench: N.V.Anjaria

        C/SCA/10147/2018                             ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 10147 of 2018
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         RANJANBEN MANILAL JANI WD/O MANILAL MOHAHANLAL JANI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR HB SINGH(2073) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3,4
MR RUTVIJ OZA, ASST.GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
                           Date : 04/07/2018
                            ORAL ORDER

Heard learned advocate Mr.Hukum Singh for the petitioner.

Learned advocate for the petitioner relied on judgments of this Court delivered on 30.01.2013 in Kandoi Chimanlal Brijlal and others vs. State of Gujarat and others, being Special Civil Application No.10142 of 2009 and group of petitions as well as in Ram Indulal Chaturdas and others vs. State of Gujarat and others, being Special Civil Application No.780 of 2016, decided on 15.01.2016, following the decision of Kandoi Chimanlal Brijlal (supra), in respect of the prayer which is for grant of interest on the delayed payment of dues arising out of the grant of higher payscale.

Page 1 of 2 C/SCA/10147/2018 ORDER

Notice for final disposal, returnable on 09.07.2018. To be listed at 2:30 p.m. Learned Assistant Government Pleader Mr.Rutvij Oza waives service of notice for the respondent State. The rest of the respondents shall be served directly for which direct service is permitted.

(N.V.ANJARIA, J) Gaurav+ Page 2 of 2

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