PATEL HARSHADKUMAR SHANKARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondent authorities to pay House Rent Allowance (HRA) and Compensatory Local Allowance (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 Mr. Hardik Jani for the petitioner.

(3.) Learned Assistant Government Pleader Mr. Sahil Trivedi for the respondent - State could not dispute the factual position as submitted by learned advocate for the petitioner.