AUGUSTINBHAI JIGARBHAI PALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Meet Thakkar, learned AGP, waives service of rule on behalf of the State - respondent.

(2.) At the outset, learned advocates for the respective parties fairly concede that the issue involved in the present petition is squarely covered by the decision of this Court dtd. 28/1/2022 rendered in Special Civil Application No.18770 of 2021 and allied matter. The said judgment reads as under:

(3.) Accordingly, the petition is allowed. The respondents are directed to extend the benefits of 15% of NPPA to the petitioners after fixing the pay as per 6th Pay and the 7th Pay Commission benefits and / or pension as the case may be of the writ applicant by including the NPPA.