VASANT LAXMANBHAI PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Ms. Dharitri Pancholi waives service of notice of Rule on behalf of the respondent - State.

(2.) This petition is filed seeking directions to the respondent authorities to re-fix the pay and thereafter to revise pension and retiral benefits accordingly.

(3.) The brief facts are as under: -