MAHIDA BHAILALBHAI TRIKAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice Rule on behalf of the respondent - State.

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

(3.) Two prayers have been made in this petition. The first prayer is to set aside the communication dtd. 8/1/2021 by which the petitioner has been denied the benefit of the higher pay scale of Rs.950.001500/- as has been granted to other similarly situated employees from the date the petitioner has completed seven years of service and further all consequential benefits. The second prayer is for a direction to declare the action of the respondent authority in deducting 22 years and 7 months of service for the purposes of computing pension, gratuity and other pensionary benefits.