RATANSINH RAMSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners, herein, are primary teachers and staff serving at different places within the Bhavnagar Municipal Limits extended to Bhavnagar Area Development Authority. The petitioners are being paid House Rent Allowance (for short, 'HRA') at the rate of 10 per cent and proportionate Compulsory Local Allowance ('CLA' for short) in stead of 20 per cent. According to the petitioners, they are entitled to get 20 per cent HRA and proportionate CLA. The petitioners are aggrieved by the policy of the State Government of implementation of policy in indiscriminatory manner. They claim parity with other similarly situated persons in different districts. The petitioners have, therefore, approached this Court with the following prayers;

(2.) Learned Advocate, Mr. Baria, appearing with learned Advocate, Mr. Gohel, for the petitioners has urged that the decision of this Court in Special Civil Application No. 1791 of 2007 in the case of 'NITINKUMAR C. PATEL VS. STATE OF GUJARAT' and the allied matters dated 05.07.2016 shall be applicable in case of the present petitioners also. He has, further, urged that the said judgment has been followed in other matters as well.

(3.) Having heard the learned Advocates for the parties and also having considered the decision of this Court in the case of 'NITINKUMAR C. PATEL VS. STATE OF GUJARAT' (Supra), this petition, which is seeking the directions for payment of HRA and CLA, as per the government resolution dated 20.01.1998, deserves to be allowed along the line of the above mentioned decision of this Court. Profitable, here, it would be to reproduced Paragraphs-31 to 39, thereof;