STATE OF GUJARAT Vs. PWD EMPLOYEES UNION

JUDGEMENT

(1.) THE appellant State of Gujarat and others have filed this Letters Patent Appeal under Clause -15 of Letters Patent challenging the order passed by the learned Single Judge of this Court on 14.6.2006 in Special Civil Application No.5529 of 2003 filed by PWD Employees Union and 6 others, which came to be allowed and the learned Single Judge has directed that the petitioners in the said Special Civil Application are entitled for the payments as stated in paragraph -6 of the judgment as follows: -

(2.) IT was further directed by learned Single Judge that, "accordingly the aforesaid amounts shall be paid with interest @ 9% per annum from 01.09.2000 to the date of payment or 01.09.2000, which ever may be earlier. The principal amount due is quantified in paragraph -1 hereinabove, shall thereafter carry be penal interest @ 12% and shall be paid accordingly if the payment is delayed beyond 01.09.2006"

(3.) THE brief facts as revealed from the case record, giving rise to the present Letters Patent Appeal are as under : -