DHARMENDRA NAVINCHANDRA BHUDRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mukesh Mishra learned advocate appearing for Mr.Mukesh Rathod learned advocate for the petitioners.

(2.) In these petitions under Article 226 of the Constitution of India, the prayer of the petitioners is to extend the benefits of 7th pay commission to the petitioners from the date on which the petitioners are entitled for the same i.e. with effect from 1/1/2016.

(3.) Mr.Mishra would rely on an order passed by this Court in Special Civil Application No.19191 of 2021 and allied matters. He requested that the order in these petitions may be passed on the same terms.