BHASKAR SHIVPRASAD VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner seeks the following reliefs:

(2.) LEARNED Advocate Mr. N.V.Anjaria for the petitioner indicated that during the pendency of this petition, the petitioner has received all benefits except amount of revised gratuity, for which the petition was filed pursuant to the change in deemed date of promotion. Mr.Anjaria submitted that the dispute is substantially redressed, however, the petitioner is keen on claiming interest over the delayed payment. Mr.Anjaria further states that considering the positive approach of the other side, the petitioner will make a representation to the respondents authorities for the unpaid amount of difference in gratuity and interest on the delayed payments.