Gujarat High Court
Manoharbhai Parshottambhai Patel vs State Of Gujarat & on 9 October, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/16306/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 16306 of 2015
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MANOHARBHAI PARSHOTTAMBHAI PATEL....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
Mr DHAVAL M BAROT, ADVOCATE for the Petitioner(s) No. 1
Mr HARSHEEL SHUKLA, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE Ms. JUSTICE SONIA GOKANI
9th October 2015
ORAL ORDER
Petitioner, a retired employee of the respondent no.2 Gujarat Water Supply & Sewerage Board, challenges the action of the Board in unilaterally treating the case of the petitioner under CPF scheme and to treat him as a pension optee and thereby grant him pension and other benefits, as per the rules governing pension.
The only explanation given for belated filing of writ petition is pendency of representation made by others and his belated knowledge about the same. He has sought to place reliance upon decision of the Apex Court rendered in case of Shiv Dass v. Union of India & Ors., reported in (2007) 9 SCC 274. Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Oct 10 02:55:42 IST 2015 C/SCA/16306/2015 ORDER Issue notice to the respondents, returnable on 2nd November 2015. Learned Assistant Government Pleader Mr. Harsheel Shukla appears and waives service of notice for and on behalf of respondent no. 1State.
{Ms. Sonia Gokani, J.} Prakash* Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Oct 10 02:55:42 IST 2015