JAGAJI LAXMANJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Pooja Ashar, learned Asst. Government Pleader waives service of rule on behalf of respondent - State.

(2.) The aforesaid writ petitions are filed challenging the non- grant of the last increment to the petitioners, upon their retirement and consequentially not revising the pension and other consequential retiral benefits. Prayer for grant of consequential retiral benefits with interest is also made.

(3.) In all the captioned writ petitions the petitioners were not granted the benefit of last increment upon his/her retirement on the ground that on the day of release of increment i.e. 1st of July of the concerned year, the petitioners were not in service, and therefore had not earned the said benefit. It is case of the petitioners that the increment is to be granted for the service rendered by the employee for the preceding year, and therefore they are entitled for the benefit of one (last), increment upon completion of their prior requisite one-year service. It is also prayed that accordingly the pension is to be re-fixed and consequential retirement benefits are to be given to each of the petitioners.