MAGANLAL MOHANLAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ application, the writ applicants have prayed for the following reliefs;

(2.) It is an admitted fact that all the petitioners have retired before 1/4/2003 and are seeking the benefits of revised pension as per the scale recommended by the Shetty Pay Commission.

(3.) Learned advocate Mr. Hemang Shah appearing for the respondent No.2 authority has specifically stated that as per the orders passed by the Supreme Court, the recommendations of Shetty Pay Commission are made applicable from 1/4/2003 onwards for the non- judicial staff of the Sub-ordinate Courts and, hence, since the petitioners have retired prior to aforesaid date, they are not entitled for any revision of pension.