DIPAKRAY JAYANTILAL VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent no.1.

(2.) The present writ petition has been filed seeking the following reliefs:-

(3.) At the outset, the learned advocates appearing for the respective parties have submitted that the dispute only remains with regard to grant of benefit of 7th Pay Commission from 1/1/2016 and the five benefits as mentioned in prayer clause B i.e. (i) Transport allowance; (ii) Travelling Allowance; (iii) Transfer Travelling Allowance; (iv) Leave Encashment; and (v) Leave Travel concession.