RANJANBEN RAMANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. M. M. Tirmizi for the petitioner and learned Assistant Government Pleader Ms. Megha Chitaliya for the respondents and its authorities.

(2.) By filling the present petition, the petitioner has prayed to direct the respondent authorities to pay HRA @ 20% and CLA as per the basic salary of the petitioner by holding that the petitioner is serving at a place covered under the greater Ahmedabad Urban Agglomeration which includes the extended limits of Ahmedabad as per the definition of Urban Agglomeration.

(3.) Learned advocate for the petitioner 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 petitioner also.