K B ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule in all petitions except SCA No. 11736/02 which was already admitted earlier comprising of this group as per the order, dated 11.12.2001 passed by this Court (Coram: H.K. Rathod, J).

(2.) Ms. Manisha Shah, Ld. AGP appearing with Mr. A.D. Oza, Ld. GP waives service of rule on behalf of respondent No. 1 and Mr. Desai appearing on behalf of respondent-Gujarat Agricultural University and its officers who are concerned respondents in these matters waives service of rule on their behalf. With the consent of both sides matters are taken up for final hearing today.

(3.) The short facts of the case are that the petitioners who are employees of Gujarat Agricultural University have approached this Court praying for directions to the respondent authorities to pay House Rent Allowance ("HRA" for short) at the rate of 15% of the basic pay. The contention raised on behalf of the petitioners is that the State Govt. had issued a Govt. Resolution, dated 15.12.1975 and in the said resolution Condition No. (iii) upon which the reliance is placed and the same is as under: