PRAVINBHAI KHEMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.K. Majmudar, learned advocate for the petitioners and Mr. Kurven Desai, learned AGP for the State.

(2.) This petition is filed seeking a direction to the respondent authorities to declare that the authorities give notional increment to the petitioners which became due and payable in the month of July of the particular term/year.

(3.) Mr. N.K. Majmudar, learned advocate appearing for the petitioners submits that the case involved in the present petition is akin to the one decided by the Division Bench of this court vide order dtd. 27/4/2022 in Letters Patent Appeal No. 868 of 2021 confirming the decision of the learned Single Judge rendered in Special Civil Application No. 10308 of 2021. The order dtd. 27/4/2022 passed in the Letters Patent Appeal reads as under: