KARMANBHAI MADHABHAI SAKHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions, petitioners are similarly placed in terms of the grievance who have made identical prayer. All the petitions were heard together and are treated for disposal by this common order.

(2.) The prayers extracted from the first captioned Special Civil Application No.403 of 2021 read as under:-

(3.) The precise case of the petitioners appears to be that though they have been paid the benefit of Fourth Pay Commission pay-scales, and they are entitled to the Fifth, Sixth and Seventh Pay Commission recommendations and as well as revision of pension.