RATILAL LAXMIDAS KANERIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP waives service of notice of rule for the respondents-State.

(2.) In the present writ petition, the petitioner has, inter alia, prayed for the following relief;

(3.) The petitioner is, thus, claiming the increment of one full year of service from 1/7/2019 to 30/6/2020 and the same has been denied to the petitioner on the ground that since he has retired from the service on 30/6/2020, he would not be entitled to the same as per the rules.