STATE OF GUJARAT Vs. SARLA ACHUTHAN

JUDGEMENT

(1.) Rule. Shri Vaibhav Vyas, learned Advocate waives service of notice of Rule on behalf of the respondent original petitioner. In the facts and circumstances of the case and with the consent of learned Advocates appearing for respective parties, present application is taken up for final hearing today.

(2.) By way of the present application, the applicant State of Gujarat has prayed for an appropriate Interim Relief during the pendency and final disposal of the main Letters Patent Appeal to stay further execution, operation and implementation of the impugned judgment and order passed by the learned Single Judge in Special Civil Application No.14365/2015, by which the learned Single Judge allowed the said petition preferred by the original petitioner and has directed to extend the benefit of GPF / Pension Scheme.

(3.) We have heard Ms. Manisha Lavkumar, learned Government Pleader appearing on behalf of the applicant State and Shri Vaibhav Vyas, learned Advocate appearing on behalf of the original petitioner.