MAHIPATSINH SARDARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, 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 petitioner has prayed for granting the benefits of GR dtd. 17/10/1988 with effect from initial date of joining and on completion of 5 years and 10 years of service and not granting the benefits of the notional increments on the said fixation, as illegal, improper.