DIRECTOR, EMPLOYMENT AND TRAINING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Apurva Dave learned advocate waives service of notice of Rule on behalf of the Respondent No.1.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The challenge in this petition is to the order of the Gujarat Civil Services Tribunal, and the issue is with regard to the entitlement of increment to an employee who retires on 30th June of the relevant year.