SAHDEVSINH LEHRUBHA GOHIL Vs. BHAVNAGAR DISTRICT PANCHAYAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vishal Thakker appearing for the petitioners. It is submitted by Mr.Thakker, learned advocate, that the issues in all these petitions are squarely covered by a decision of this Court rendered in Special Civil Application No. 3068 of 2020 dtd. 26/10/2021. The said decision reads as under:

(2.) Thus, the petitions are allowed in terms of the aforesaid order of this Court.

(3.) As far as the petitioners prayer regarding five ancillary benefits like Transport Allowance, Travelling Allowance etc., are concerned, the petitioners' case shall be considered in accordance with the decision rendered by this Court in Letters Patent Appeal No. 325 of 2018 dtd. 27/8/2021 and the benefits shall be paid to the petitioners on or before 31/5/2022.