HARIHARPRASAD RAMJIPRASAD GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard party-in-person and Mr. Sharma, learned AGP on behalf of the respondent-State.

(2.) The order dtd. 26/7/2022 reads as under: Heard party-in-person. Though the prayers are couched in a different manner, the petitioner - party-inperson submits that his case is that having retired on 30/6/2018, he would be entitled to the benefit of increment next on 1/7/2018 post his retirement. In support of his submissions, he would press into service the decision of Division Bench rendered in LPA No. 868 of 2021 dtd. 27/4/2022 and also a decision of this court rendered on 29/6/2022 in SCA No. 15788 of 2021 following the decision rendered in the appeal. Notice returnable on 3/8/2022. Direct service is permitted today.

(3.) Considering the judgment rendered by the Division Bench of this Court in Letters Patent Appeal No.868 of 2021 dtd. 27/4/2022, this Court in Special Civil Application No.15788 of 2021 passed the following order: