EXECUTIVE ENGINEER Vs. DHANKIBEN JABRUBHAI RATHVA

JUDGEMENT

(1.) Vide common order dtd. 8/12/2022 passed in Letters Patent Appeal No.27 of 2022 and allied matters, present Letters Patent Appeal was also disposed of. Since, issue in Letters Patent Appeal No.27 of 2022 and allied matters was different then the issue involved in the present Letters Patent Appeal, vide order dtd. 16/6/2023 passed in Misc. Civil Application No.1 of 2023, order dtd. 8/12/2022 was recalled and present appeal was restored to its original proceedings.

(2.) Heard learned advocate Mr. P.J.Patel for the appellant - original respondent and learned advocate Mr. P.C.Chaudhari for the respondent - original petitioner.

(3.) Letters Patent Appeal under clause 15 is directed against the oral order dtd. 11/1/2022 passed in Special Civil Application No.11667 of 2018 granting family pension to the petitioner and directed the appellant - respondent to fix family pension of the petitioner and pay the same.