BABULAL JADAVBHAI DHOLARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Note for Speaking to Minute, it has been pointed out that there is an error in para ­ 31 of the order dated 10th February, 2016 so far as the period for which the interest was prayed for towards the delayed payment of pension. In para - 31, it has been observed that the respondent No.2 is directed to make the necessary payment towards interest at the rate of 10% towards the delayed payment of pension for the period between 1960 and 1979. The correct period should be between 1960 and 1999.

(2.) The Registry shall effect the necessary correction and issue a fresh writ of the order.

(3.) The Note is accordingly disposed of.