Gujarat High Court
Upadhayay Dixitkumar Lalshankar vs State Of Gujarat & 2 on 11 March, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/14773/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14773 of 2014
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UPADHAYAY DIXITKUMAR LALSHANKAR....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR NK MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 11/03/2015
ORAL ORDER
1. Discontinuation of the non-practicing allowance to the veterinary doctors and also seeking of the recovery of the amount paid is under challenge before this Court by way of the present petition.
2. Learned advocates of both the sides have been heard. Similar matters are already pending before this Court where the Court has issued rule making it returnable on 16.7.2015.
3. As the petitioner is an employee similarly situated, interim relief granted in favour of other Page 1 of 2 C/SCA/14773/2014 ORDER employees, also on the identical terms, shall operate in their favour. Respondent authority shall not recover any amount paid to the petitioner towards non- practicing allowance till final disposal of the petition. Issue rule returnable on 16.7.2015 and tag this matter with Special Civil Application No.11503 of 2014 and allied matters.
4. Learned Assistant Government Pleader waives service of rule for and on behalf of respondents No.1 and 2.
(MS SONIA GOKANI, J.) SUDHIR Page 2 of 2