UPENDRASINH RANJITSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule returnable forthwith. Ms. Nirali Sarda, learned AGP appearing for respondent State and Ms. Neha Kayastha, learned advocate appearing for Ms. Sejal Mandavia, learned advocate for the Maritime Board waive service of notice of Rule.

(3.) In the present writ petition, the petitioners have prayed for extending the benefit of recommendation of 7th Pay Commission and revised pay-scale with effect from 1/1/2016.