STATE OF GUJARAT Vs. PRAVINBHAI KHEMABHAI PATEL

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Krutik Parikh for the appellant State.

(2.) By judgment and order dtd. 20/7/2022 delivered in Special Civil Application No. 13489 of 2022, learned single Judge held that the petitioners, 201 in numbers, shall be entitled to the benefit of one increment falling due on 1st July and consequential revision in pay and pension as well as for payment of arrears. The aggrieved State and its authorities have sought to challenge the said judgment and order by filling the present Letters Patent Appeal.

(3.) The petitioners served as Teachers, Primary Teachers, Upper Primary Teachers, Up Shikshak, Mukhya Shikshak, Nagar Shikshak, Principal etc. in different schools established by the District Panchayat or District Primary Education Committee, as the case may be, run and financed by the Education Department of the government.