BHIKUBHA PATRAMALBHA KARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP appearing for the respondent State waive service of notice of rule.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed that the respondent be directed to consider the case of the petitioner and extend the benefits of the Government Resolution dtd. 17/10/1988 with revision of pay as per the Fifth, Sixth and Seventh Pay Commission and also to open the GPF account of the petitioner for the purpose of granting pension as per the Old Pension Scheme.

(3.) Mr. Mishra, learned advocate appearing for the petitioner would submit that similarly situated employees have been granted the benefits as prayed for in the present petition by this court vide order dtd. 9/6/2021 passed in Special Civil Application No. 5953 of 2017 and those employees have been paid the benefits pursuant to the directions issued by this court including that of the 7 th Pay Commission and opening of GPF Account.