DAHYALAL BHALABHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) Heard Mr. Rushabh Munshaw, learned advocate for the petitioners as well as Mr. Utkarsh Sharma, learned AGP for the respondents.

(3.) Shortly stated the grievance of the petitioners is that they become eligible for increments though having retired on 30th June of each year.