SAMPATIBEN THAKURSINH GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned AGP Ms.Manisha Narsinghani had placed on record a communication dated 30.9.2010 yesterday. Learned advocate Mr.Mehta sought time to take instructions.

(2.) Learned advocate Mr.Mehta for the petitioner states that if the Government is to pass consequential order of paying difference of salary and fixation of pension on the basis of revised pay also, the grievance of the petitioner will not survive. Learned AGP Ms.Narsinghani, on instructions, states that the Government will be passing necessary order for payment of difference of salary pursuant to the order dated 30.9.2010 and fixation of pension on the basis of revised pay.

(3.) Taking into consideration the period for which this petitioner is deprived of the benefit of fixation of pay and fixation of pension on the basis of revised pay, it is deemed proper that the authorities be directed to pass the order of fixation of pay and fixation of pension on the basis of revised pay in a time frame. The authorities are directed to undertake that exercise as early as possible and see that, that exercise could be completed before Diwali so as to see that the petitioner gets that amount before Diwali, but in any case, they must not delay the same and complete the exercise before 22.11.2010.