DINESHBHAI BHAILALBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of Respondents.

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

(3.) The only prayer in this petition is to direct the Respondents to revise the pension as well as gratuity calculating from the date of initial appointment to the petitioners till their date of retirement.