STATE OF GUJARAT Vs. SARLA ACHUTHAN

JUDGEMENT

(1.) Heard Ms. Manisha L. Shah, learned Government Pleader assisted by Mr. Tirthraj Pandya, learned Assistant Government Pleader appearing for the appellants - State and Mr. Vaibhav A. Vyas, learned advocate for the respondent- original petitioner.

(2.) Feeling aggrieved by and dissatisfied with the order dtd. 12/1/2017 passed by the learned Single Judge in Special Civil Application No.14365 of 2015, whereby the learned Single Judge was pleased to direct the respondent - original petitioner to grant benefit of pension scheme to the respondent-original petitioner in view of Government Resolution dtd. 15/10/1984, the appellants are before us with this intra-court appeal under Clause 15 of the Letters Patent.

(3.) Learned advocates appearing for the respective parties jointly submitted that the issue involved in this appeal is similar to issue decided by the Coordinate Bench of this Court in Letters Patent Appeal No.86 of 2020 arising out of Special Civil Application No.15059 of 2015, decided on 20/1/2020. Felt aggrieved, the appellant preferred Special Leave Petition (C) No.9615 of 2020 which came to be dismissed along with Civil Appeal No.9018 of 2016, Civil Appeal No.531 of 2017 and SLP (C) No. Diary No.39277 of 2019 by the Apex Court vide order dtd. 17/12/2021, confirming the view taken by the learned Single Judge as well as the Coordinate Bench of this Court.