JASHVANTSINH ISHWARSINH BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners before this Court seek following reliefs. "Prayer Clause:20.

(2.) All the petitioners are paying House Rent Allowance ('HRA' for short) @ 20% and proportionate Compensatory Local Allowance ('CLA' for short). All the petitioners are serving at Kalol Taluka and it is urged that their identical issue is contained in Special Civil Application No. 12133 of 2016 where this Court (Coram:Hon'ble Mr. Justice N.V.Anjaria) has held in favour of these petitioners granting HRA and CLA on service condition.

(3.) Having heard learned advocate on both the sides and also having gone through the material on record. The petitioners herein since seek HRA 20%, CLA following the decision rendered in case of Nitinkumar C. Patel vs. State of Gujarat the petition deserves to be allowed. This Court in Nitinkumar C. Patel (supra) has held as follow;