Gujarat High Court
State Of Gujarat vs Vaktaji Rupaji Parmar on 13 January, 2021
Author: Vikram Nath
Bench: Vikram Nath, Ashutosh J. Shastri
C/LPA/88/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 88 of 2021
In
R/SPECIAL CIVIL APPLICATION NO. 19006 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In
R/LETTERS PATENT APPEAL NO. 88 of 2021
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STATE OF GUJARAT
Versus
VAKTAJI RUPAJI PARMAR
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Appearance:
MS SHRUTI PATHAK, AGP for the Appellant(s) No. 1,2,3,4
for the Respondent(s) No. 1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 13/01/2021
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)
1. We have heard Ms. Shruti Pathak, learned Assistant Government Pleader for the State-Applicants.
2. Learned Single Judge relying upon various judgments of Division Benches of this Court on the issue that daily wagers' services from beginning where they have completed 240 days in a year, have to be calculated for determining pension, allowed the writ petition.
3. We do not find any infirmity in the order passed by learned Single Judge.
4. The appeal lacks merits and is accordingly DISMISSED.
Page 1 of 2 Downloaded on : Tue Aug 31 09:02:08 IST 2021 C/LPA/88/2021 ORDER5. Consequently, the Civil Application stands disposed of.
(VIKRAM NATH, CJ) (ASHUTOSH J. SHASTRI, J) OMKAR Page 2 of 2 Downloaded on : Tue Aug 31 09:02:08 IST 2021