STATE OF GUJARAT Vs. RAVJIBHAI KHIMJIBHAI NINAMA

JUDGEMENT

(1.) Both the appeals are filed challenging the common oral judgment dtd. 5/7/2022 rendered by the learned Single Judge of this Court in Special Civil Application No. 560 of 2019 and Special Civil Application No. 9186 of 2019, whereby, the learned Single Judge has allowed the petitions filed by the original petitioners.

(2.) Heard Mr.Ronak Raval, learned AGP appearing for the original respondents-State of Gujarat and Mr.Vaibhav Vyas, learned advocate appearing for the original petitioner.

(3.) Learned AGP submits that the original petitioner filed Special Civil Application No.560 of 2019 wherein the petitioner had prayed that the original respondents be directed to finalize the pension of the petitioner and payment of arrears be made to the petitioner including the remaining amount of gratuity, pension, etc. along with the interest. It is further prayed to make the payment of arrears of pay and allowances as per the revision of pay upon implementation of recommendation of 6th Pay Commission.