VAGADIYA SHANKARBHAI FAKIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Respective Learned Assistant Government Pleaders waive service of notice of Rule for the respondents in the respective petitions.

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

(3.) The present petitions have been filed for extending the benefits of Transport Allowance, Traveling Allowance, Transfer Traveling Allowance, Leave Encashment and Leave Travel Concession to the petitioners and not granting the benefit of merger of 50% of Dearness Allowance in the basic salary from 1/1/2004 and not granting the benefits of 6th Pay Commission from 1/1/2006 and also not granting the benefits of 7 th Pay Commission from 1/1/2016.