KAMLESHKUMAR SHAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing and setting aside the decisions/ communications dated 21.09.2012 and 10.10.2012 and further it is prayed to direct the respondent authority to extend the service benefit to the petitioner as per Government Resolution of R and B Department dated 17.10.1988, including that of completion of 10 years of service and 50% Dearness Allowance.

(2.) At the outset, learned advocate Ms.Shveta S. Lodha for the petitioner has submitted that the issue raised in the present petition is squarely covered by the judgement and order dated 31.01.2013 rendered in Special Civil Application No.1563 of 1992 and allied matters. She has further submitted that the aforesaid judgement and order was confirmed by the Division Bench of this Court vide order judgement and order dated 16.07.2014 passed in Letters Patent Appeal No.325 of 2015 and allied matters. It is submitted that Special Leave Petition (SLP) filed against the aforesaid judgement of the Division Bench of this Court is also dismissed.

(3.) The brief facts of the case are as under: