JITENDRA R RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Rule. Rule returnable forthwith. By consent of the parties, the present Special Civil Application is taken up for hearing and disposed of finally.

(2.) The present petition is filed for the following reliefs:-

(3.) The factual matrix in the present case is that the petitioner was appointed as a Gujarati Stenographer on 23/2/1998 in the Surat District Court. The petitioner came to be transferred and was working as Gujarati Stenographer with the respondent no.3 i.e. Metropolitan Magistrate Court, Ahmedabad since 2004. That, after discharging his duties for a period of more than 34 years, the petitioner retired from Metropolitan Magistrate Court, Ahmedabad on 30/6/2021. The petitioner submits that the pension payment order came to be passed by the office of the respondent no.2. However, the respondent authorities have not taken into account the increment which was due and payable to the petitioner from 1/7/2021 for the period from 1/7/2020 to 30/6/2021. He further submits that, the petitioner, accordingly made a representation to the respondent no.3. However, the said representation came to be dismissed by the order dtd. 28/3/2023. Aggrieved, the petitioner has preferred the present Special Civil Application.