TAPUBHAI PARBATBHAI KHAMBHLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft Amendment is allowed. The same is taken on record. Amendment to be carried out forthwith.

(2.) This petition is filed for the amended prayer, which would read as under:-

(3.) The claim of the petitioner is based upon the award of the Labour Court successively in favour of the petitioner after which the petitioners have completed almost 30 years of service with the respondent-Nagarpalika. Therefore, the claim of the petitioner is for the benefits of 5th, 6th and 7th Pay Commission.