RAMESHBHAI KHIMJIBHAI GOHEL Vs. PORBANDAR NAGARPALIKA

JUDGEMENT

(1.) HEARD learned advocate Shri Majmudar for the petitioner. Rule. Shri MN Devnani waives service of notice for the respondent. Rule is fixed forthwith with the consent of the advocates for the parties.

(2.) LEARNED advocates have submitted that in similar matters earlier this Court (Coram: K.A. Puj, J) has passed orders and altered & modified the compensation made depending upon the length of the service rendered by the workmen. LEARNED advocates have produced copy of earlier order of this Court (Coram: K.A. Puj, J) dated 23/12/2010, passed in Special Civil Application No. 14601 of 2010 & allied matters, wherein in para-7, it is mentioned that those who have put in less than 8 10 years Rs.50,000/- is awarded and those who have served less than 5 years only Rs.30,000/- is awarded. This group of petitions so far as the facts are concerned is almost identical, hence at the request of learned advocates for the parties same are taken up for hearing and disposed of by this common judgment & order.

(3.) THIS group of petition is allowed in above terms. Rule made absolute to the above said extent in each of the petitions. No costs. Registry to maintain copy of the order in each petition.