PRADIP TRIBHUVANDAS THANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Aditya Pathak, learned AGP waives service of notice of rule for and on behalf of the respondent State.

(2.) This petition under Article 226 of the Constitution of India is filed seeking direction to extend the benefits of yearly increments in favour of the petitioners with effect from the date of regularization.

(3.) It is the case of the petitioners that they are in service since 1988 with the erstwhile Bokhira Gram Panchayat which was later on merged with the Porbandar Municipality.