CHANDLODIYA GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Civil application No. 1467 of 1985 was not on the Board. At the request of the counsel for the parties, the said matter was called for. In both these petitions common question of law and facts are raised, and as such they are being disposed of by this common judgment.

(2.) In Special Civil Application No.5687 of 1985 there are five petitioners, petitioner No. 1 is Chandlodia Gram Panchayat. Other four petitioners are staying in Chandlodiya village and they are working in different departments/schools in Chandlodia village, Taluka and District Ahmedabad. In special civil application No. 1467 of 1986 also there are five petitioners, who are staying in Sarkhej village, City Taluka, District Ahmedabad, and working in different departments/schools in Sarkhej Village.

(3.) The Government vide its Resolution dated 18th April, 1993 have reclassified cities and towns in Gujarat for the purpose of drawal of compensatory local allowance and house rent allowance based on population figures of 1981 on the lines followed by the Government of India. Respondent No.l had accepted the recommendation of the Gujarat State Third Pay Commission and accordingly reclassified the cities and towns in Gujarat as per Annexures I and II to the said resolution. This revised order was applied without prejudice to the admissibility of house rent allowance/compensatory local allowance to State Government employees in certain places sanctioned under Special power of the Department and the rates of compensatory allowance and house rent allowance that would be admissible on account of reclassification was also given in the said resolution.