SUREJA JAYANTILAL GOKALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent Nos.1, 2, 5 and 6 and Mr.H.S.Munshaw waives service of notice of Rule on behalf of the respondent Nos.3 and 4.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The petitioner has prayed for a direction to the respondent authorities to make payment of interest at the rate of 12% on the gratuity amount from 31/7/2014 to 13/1/2017.