ARVINDKUMAR PUNJALAL VASHISHT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondent authorities to pay House Rent Allowance (for short 'HRA') and Compensatory Local Allowance (for short 'CLA'), to the petitioners, as per their basic salary. It is case of the petitioners that as they were serving at the place covered under the Greater Ahmedabad Urban Agglomeration which includes the extended limits of Ahmedabad Urban Development Authority as per the definition of Urban Agglomeration, they are entitled for the said benefits.

(2.) Heard learned advocate Ms. Nilam Chauhan for the petitioners.

(3.) She submitted that the petitioners are teaching staff in the schools, as specified in the cause title, located in Taluka- Bavla of District - Ahmedabad. The petitioners are similarly situated to the petitioners and other similar petitions subsequent thereto as they are employees of schools at Bavla and other places of Ahmedabad Urban Agglomeration are granted such benefits but the petitioners are not extended the said benefits. That the communication dtd. 16/7/2010 of Central Government from the office of the registrar general addressed to the Joint Director, directorate of census operations, Gujarat clearly specifying Bavla and other places as part of Ahmedabad Urban Agglomeration for whih no follow -up action has been taken by the State Government in the census of 2011.