GUJARAT PRADESH MAHA NAGARPALIKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.N.K.Majmudar for the appellants, learned Assistant Government Pleader Ms.Shruti Dhruve for the respondent No.1 and learned advocate Mr.H.S.Munshaw for the respondent No.2.

(2.) In this Letters Patent Appeal, what is sought to be called in question is order dtd. 11/11/2019 of learned single Judge whereby Special Civil Application of the original petitioner came to be dismissed.

(3.) The case of the petitioners was primarily based on Resolution dtd. 3/10/2012 of the Health and Welfare Department of the State Government which contemplated for the nursing staff of the State Government, the payment of nursing allowance, uniform allowance and washing allowance. It was stated in the Resolution that allowance at the rate prescribed will be payable to the nursing staff discharging duties under the District Panchayat, Health Centres and Primary Health Centres.