ROHITKUMAR KANTIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N. P. Chaudhary for the petitioners and learned Assistant government Pleader Mr. Rashesh Rindani for the respondent No.1.

(2.) By filling the present petition, the petitioners have prayed for a direction against the respondent authorities to pay to the petitioners the House Rent Allowance (HRA) @ 20% and Compensatory Local Allowance (CLA) as per basic salary of the petitioners from the date of their appointment and HRA @ 20% and CLA as per norms of the 6 th Pay Commission with effect from 01.04.2009.

(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 Civil Application NO. 1791 of 2007 and other allied matters. Learned Assistant Government Pleader accepted the position that the present matter as well as those decided cases are similar and further that the said common judgment would apply to the case of the present petitioners also.