STATE OF GUJARAT Vs. TAKHATSINH UDESINH SONGARA

JUDGEMENT

(1.) Trivedi for the appellant- applicant, learned advocate Mr.Vaibhav Vyas for the respondent No.1 and learned advocate Ms.Trusha Patel for the respondent No.2.

(2.) This Letters Patent Appeal under Clause 15 of the Letters Patent Act, is directed against order dtd. 11/8/2021 of learned Single Judge whereby the Special Civil Application filed by the petitioner- respondent No.1 herein came to be allowed. The respondents were directed to grant benefit of one increment to the petitioner and accordingly revise his pension.

(3.) The relevant facts to be noticed are that the petitioner joined his services under respondent No.2 as Chowpdar cum Driver on 19/2/1983. He was appointed as Driver with effect from 1/4/1987. As the date of birth of the petitioner was 10/6/1960, he retired on 30/6/2020, upon attaining the age of superannuation. The petitioner had rendered one full year of service from 1/7/2019 to 30/6/2020 in the said last year. It is his case that he was entitled to get benefit of annual increment for the said period of service. The increment for the said period of service, it was stated, falls due on 1.7.2