JAYANTIBHAI BAHECHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Respective learned Assistant Government Pleaders waives service of notice of Rule for and on behalf of the respondent - State in all these petitions.

(2.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.

(3.) In all these petitions, under Article 226 of the Constitution of India, the prayer of the petitioners is to direct the respondents to grant the benefit of one increment and further to direct the respondents to revise the pension and other retirement benefits of the petitioners.