STATE OF GUJARAT Vs. DINESH BAMJIBHAI SUREJA

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Ms.Dhwani Tripathi for the applicant State and learned advocate Mr.A.R. Thakkar for the respondent.

(2.) By the present application, the State and its authorities original respondents, seek review of judgment and order dated 28th February, 2012 passed in Special Civil Application No.2382 of 2017.

(3.) The basic premise and the ground for review advanced by review applicants is that the court erroneously directed the authorities to pay the retiral benefits to the original petitioner on the basis of last pay drawn by the petitioner. It is submitted that the retiral benefits had been paid and is required to be paid to the petitioner as per the pay scale of Assistant Teacher and not as per the pay scale of Lecturer calculated erroneously and paid to him from 22nd July, 2009 till 31st May, 2016. The petitioner retired on 31st May, 2016.