CHHAGANBHAI RAMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioners have sought a direction to the respondent authorities to declare that the authorities give notional increment to the petitioners which became due and payable in the month of July of the particular term/year.