Gujarat High Court
Chandulal Parmanand Pithadiya vs Gujarat Electricity Board on 9 May, 2002
Author: H.K.Rathod
Bench: H.K.Rathod
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 11648 of 2001
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CHANDULAL PARMANAND PITHADIYA
Versus
GUJARAT ELECTRICITY BOARD
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Appearance:
1. Special Civil Application No. 11648 of 2001
MR UDAY R BHATT for Petitioner No. 1
MR MD PANDYA for Respondent No. 1
.......... for Respondent No. 2
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CORAM : MR.JUSTICE H.K.RATHOD
Date of Order: 09/05/2002
ORAL ORDER
Heard learned advocate Mr.Uday R. Bhatt for the petitioner and Mr.M.D. Pandya for the respondents. Learned advocate Mr. Bhatt has submitted that the respondent Board has passed order on 26th September, 2001 and thereby, has retired the petitioner with effect from 31st January, 1998 which order is under challenge in this petition. He has submitted that some amount has been paid by the Board to the petitioner but most of the amount has still not been paid to the petitioner by the Board. Learned advocate Mr. M.D. Pandya has submitted that at least an amount of about Rs.9 lacs has been paid by the Board to the petitioner and for the rest of the amount, civil suit has already been filed by the Board against the petitioner. Mr. Bhatt has submitted that the petitioner is facing hardships and not able to maintain the affairs of the family in view of the non receipt of the complete amount from the respondent Board.
In view of these facts and also considering the hardships faced by the petitioner, it is open for the petitioner to make detailed representation about the difficulties and hardships faced by the petitioner before the Board within ten days from today. As and when such HC-NIC Page 1 of 2 Created On Wed Mar 09 01:49:12 IST 2016 representation made by the petitioner is received by the Board, it is directed to the Board to consider the same and examine the grievance of the petitioner and to pass appropriate order in accordance with law on the representation as early as possible, preferably on or before 8th July, 2002 and to place the same on the record of this petition. This petition is now adjourned to 8th July, 2002. It is open for the petitioner to make such representation through his advocate Shri Uday R. Bhatt. S.O. to 8th July, 2002. Direct Service is Permitted TODAY.
9.5.2002. (H.K. Rathod,J.) Vyas HC-NIC Page 2 of 2 Created On Wed Mar 09 01:49:12 IST 2016