CHANDRAVADAN OCCHAVLAL SHAH-DECD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 25th June 2015 passed by the learned Single Judge in Special Civil Application No.13782 of 2014, by which the learned Single Judge has dismissed the said petition and has refused to grant any relief, as sought by the petitioner and has refused to exercise equitable jurisdiction in granting relief; as sought for in the petition, the original petitioners have preferred this Letters Patent Appeal under clause 15 of the Letters Patent.

(2.) At the outset, it is required to be noted that the respective petitioners were serving as Class II and Class III officers with the respondent-Gujarat State Road Transport Corporation. That, they have retired long back. Some have retired in the year 1985; some in the year 1987 and some in the year 2001. That, in the year 2014, the respective petitioners preferred the aforesaid Special Civil Application, seeking the following reliefs :

(3.) On the ground of delay and on the ground that despite the public notice having been given in the local newspapers with respect to filing of Special Civil Application No. 1198 of 1984 claiming similar reliefs and informing the concerned employees to join in the said Special Civil Application, the petitioners did not submit any application and made any grievance/claim. It is for the first time in the year 2014, they preferred SCA 13782 of 2014, wherein, this Court in para 13 to 15 of its order observed as under :