DIWALIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mrs. Krishna Rawal, learned advocate for the petitioners, Mr.Kurven Desai, learned Assistant Government Pleader for the State respondents Nos. 1 and 3 and Mr.Tulshi Savani, learned advocate for the respondent Chief Officer, Una Nagarpalika, respondent No.2.

(2.) Rule returnable forthwith. With the consent of the learned advocates appearing for the parties, taken up for final hearing.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to direct the respondent authorities to revise the pension of the petitioner as per sixth and seventh pay commission recommendations.