PRAKASH SHANABHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent nos.1 and 6 and Mr.Alkesh Shah learned advocate waives service of notice of Rule on behalf of the respondent nos.2 to 5.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction that he be granted the benefits of 6 th and 7th pay commission.