STATE OF GUJARAT Vs. PWD EMPLOYEES UNION

JUDGEMENT

(1.) WE have heard learned Assistant Government Pleader Mr. N.J. Shah for the appellants and learned counsel Mr. Shalin Mehta for the respondents.

(2.) THE learned counsel agree that this matter may be disposed of finally at the admission stage, without calling for affidavit-in-reply. THErefore, we have taken this matter for final disposal.

(3.) HAVING heard the learned counsel for the parties, we find that the respondents had not claimed any relief of interest in their Special Civil Application. Further, interest is not payable as per the Scheme of the 6th Pay Commission. Award of 8% interest with effect from 1.10.2009 was not warranted in the facts of the instant case.