Gujarat High Court
Ramanbhai Balchand Parmar vs State Of Gujarat & 4 on 22 November, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
SCA/3171/2010 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 3171 of 2010
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RAMANBHAI BALCHAND PARMAR - Petitioner(s)
Versus
STATE OF GUJARAT & 4 - Respondent(s)
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Appearance :
MR NIKHIL D JOSHI for Petitioner(s) : 1,
MS JIRGA JHAVERI AGP for Respondent(s) : 1,
RULE NOT RECD BACK for Respondent(s) : 1,
RULE SERVED for Respondent(s) : 2 - 5.
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CORAM : HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 22/11/2011
ORAL ORDER
Heard learned advocate for the petitioner.
2. In this case, notice was issued on 11.03.2010 making it returnable on 09.04.2010. Thereafter, on 23.04.2010 rule was issued making it returnable on 30.07.2010. However, till date, no affidavit in reply is filed by the respondents.
3. The case of the petitioner is that service book of the petitioner is not available and payment of revised pay pursuant to 6th Pay Commission recommendations, including arrears, dearness allowance thereon, payment of fixation of pension on the basis of the above recommendations and amount of commuted pension, are not paid. The claim of outstanding dues, as above, is made with 18% p.a.
4. The petitioner retired from service on attaining the age of superannuation on 31.05.2005 and relevant annexures with the petition reveal that the petitioner had rendered qualifying service making him eligible to receive all the retiral dues, as claimed above.
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SCA/3171/2010 2/2 ORDER
5. If the amount due, as claimed by the petitioner, is not finalized and payment is not made by the competent respondent authorities on or before 12.12.2011, Mamlatdar Dascroi, Ahmedabad will be summoned to remain personally present before the Court.
Post the matter on 13th December, 2011.
Direct service is permitted.
Copy of this order be given to learned AGP for its quick implementation.
[Anant S. Dave, J.] *pvv HC-NIC Page 2 of 2 Created On Thu Sep 22 02:18:29 IST 2016