JAYESHKUMAR DEVPRASAD GAUD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Bhavesh Patel Gandhi for the peti t i oners and learned Assis tant Government Pleader Mr. Bhargav Pandya for the respondent No.1.

(2.) By f i l l i n g the present peti t i on , the peti t i oners have prayed for direct i on against the respondent author i t i e s to pay to the pet i t i one the House Rent Al lowance (HRA) @ 20% and Compensatory Local Al lowance (CLA) as per basic salary of the peti t i oners from the date i t s discont inuat ion as per the norms th Pay ofCommission.

(3.) Learned advocate for the petitioners submitted that the petitions involving similar facts and identical issue containing the similar prayer, came to be decided by common judgment dated 05.07.2016 in Nitinkumar C. Patel vs. State of Gujarat being Special Civi l Application NO. 1791 of 2007 and other allied matters . Learned Assis tant Government Pleader accepted the posi t i on that the present matter as wel l as those decided cases are simi la r and fur ther that the said common judgment would apply to the case of the present petitioners also.