Gujarat High Court
Anand Bhausaheb Pawar vs Gujarat Water Supply And Sewerage Board on 26 September, 2018
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/11239/2016 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 5 of 2018
IN MISC. CIVIL APPLICATION NO.1 of 2018
IN R/SPECIAL CIVIL APPLICATION NO. 11239 of 2016
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DEVENDRAPRASAD THAKORLAL BHATT Versus GUJARAT WATER SUPPLY AND SEWERAGE BOARD ========================================================== Appearance:
for the RESPONDENT(s) No. MR HS MUNSHAW for the RESPONDENT(s) No. MR TR MISHRA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA Date : 26/09/2018 IA ORDER Heard learned advocates for the respective parties.
2. The applicants who are the proposed heirs have prayed to permit them to be joined as legal heirs of petitioner No.60 in Miscellaneous Civil Application No.1 of 2018. Petitioner No.60 died on 12.01.2018. A copy of the Death Certificate is produced.
3. The case of the petitioners was that the benefit of 6th Pay Commission given as per order passed by this Court, is also required to be extended to similarly situated petitioners. The applicants are, Page 1 of 2 C/SCA/11239/2016 IA ORDER therefore, entitled to continue the cause of deceased petitioner.
In the circumstances, the application is allowed in terms of prayer 4(A).
(N.V.ANJARIA, J) Gaurav+ Page 2 of 2