DIPAK KANTILAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court, today, while dealing with Special Civil Application No.13052 of 2019, in case of a similar situated petitioner, has passed the following order:

(2.) In view of the above order passed and in compliance of the order of this Court passed in Special Civil Application No.16298 of 2014, the petitioner shall be entitled to the benefits of the GPF and the 7th pay commission and necessary consequential compliance in furtherance of the communication dtd. 13/1/2022 shall be made. The petitioner herein is also entitled to the benefits of 7 th pay commission, particularly in view of the fact that the persons similarly situated to the petitioner were granted the benefit by an order dtd. 12/5/2021. Necessary proposal may be forwarded to the Finance Department and the consequential revision of pay in accordance with the 7th Pay Commission be granted to the petitioner within a period of 12 weeks from the date of receipt of copy of this order. The petition is allowed in the aforesaid terms.