MAHESHKUMAR HARIPRASAD DAVE Vs. PRINCIPAL SECRETARY, PANCHAYAT, RURAL HOUSING AND RURAL DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of rule on behalf of the respondents - State.

(2.) The prayer in the petition is that the petitioners are entitled to the last increment of their service which falls due on 01 st July though they have retired on 30th June.

(3.) Facts in brief would indicate that the petitioners are retired State Government employees who had worked in different departments of the State and have retired from service on 30th June of different years, and therefore, could not get the benefit of the increment falling due on 01 st of July on the date subsequent to their retirement.