Gujarat High Court
Saburbhai Zavrabhai Baria vs Deputy Executive Engineer on 18 December, 2019
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/22362/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22362 of 2019
With
R/SPECIAL CIVIL APPLICATION NO. 14527 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 14528 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 15079 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 22142 of 2019
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SABURBHAI ZAVRABHAI BARIA
Versus
DEPUTY EXECUTIVE ENGINEER
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Appearance:
MR S D MOTWANI FOR MR DIPAK R DAVE(1232) for the Petitioner(s) No. 1
MR NIKUNJ KANARA, Assistant Government Pleader for the Respondent(s)
No. 1,2,3
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 18/12/2019
ORAL ORDER
1. Applicant is aggrieved by the fact that since he has attained the age of superannuation, lumpsum compensation has been given, whereas in the very group of petitions others had already been benefited by way of continuity of service, 10% back wages and also reinstatement. Reliance is placed on the decision of this Court rendered in Special Civil Application No.14096 of 2018 and Page 1 of 2 Downloaded on : Thu Dec 19 02:17:59 IST 2019 C/SCA/22362/2019 ORDER other allied matters.
2. Let Rule be issued to the respondents, returnable on January 01, 2020.
3. The formal service of notice of Rule is waived by the learned Assistant Government Pleader for respondentsÂState.
4. All the matters shall be tagged.
(MS SONIA GOKANI, J) M.M.MIRZA Page 2 of 2 Downloaded on : Thu Dec 19 02:17:59 IST 2019