BHARATIBEN CHANDRAKANTBHAI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Mayur Dhotare appearing for the petitioner has submitted that the issue is now confined for the payment of the amount towards Permanent Traveling allowance, Messing allowance, Washing allowance, Uniform allowance, Bonus, Encashment of leave and L.T.C.

(2.) The brief facts of the case leading to filling of the present writ petition are as under:

(3.) Learned advocate Mr.Dhotare for the petitioner has submitted that the aforesaid amount has been paid to him pursuant to the orders passed by this Court. Thus, he has submitted that as per the order of the division Bench, the petitioner is also entitled interest on the aforesaid amount. He has invited the attention of this Court to the pay slip of the petitioner wherein the amount of Permanent Traveling allowance, Messing allowance, Washing allowance, Uniform allowance are mentioned. Thus, he has submitted that this Court may direct the respondents to pay the aforesaid amount with interest in terms of the order dated 16.04.2012 passed in Special Civil Application No.7104 of 2005.