RASHMIKANT J. PATEL Vs. GENERAL MANAGER(HRD)

JUDGEMENT

(1.) Rejoinder supplied by learned advocate Ms.Bhavsar is ordered to be taken on record.

(2.) The present writ petition has been filed inter alia seeking quashing and setting aside the action of the respondents in giving the benefit of gratuity on the basis of revised pay-scale from 1/11/1994 and direct the respondents to give the benefit of revised gratuity to the petitioners from 1/7/1993.

(3.) As the prayer will suggest that the petitioners are praying for benefits w.e.f. 1/7/1993 in the writ petition, which is filed in 2018. It is the case of the petitioners that they are entitled for revised amount of gratuity. All of the petitioners have retired between 1/11/1992 to 31/10/1994. FACTS: