VINODRAY RATANDAS NIMBARK 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 both 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 both these petitions, under Article 226 of the Constitution of India, the case of petitioners is that having retired on 30th of June of the relevant year, they are entitled to one increment on the 1st July post their date of retirement.