GOVIND AALA DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayer made in these petitions are covered by the decision rendered by this Court in Special Civil Application No. 3068 of 2020, which is quoted hereunder:

(2.) For the benefits as prayed for, therefore, the directions issued in the context of the prayers covered therein will govern these petitioners. The petitions are allowed, accordingly. Benefits as prayed for shall be paid to the petitioners within a period of eight weeks from the date of receipt of copy of this order. Petitions allowed accordingly, with no orders as to costs.