PRABHUDAS C BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This group of petitions involves common questions of law inter alia as to whether the Government Servants, who retired before 01.01.2006 with higher grade pay -scales, can be paid a revised pension in terms of 6th Pay Commission, on the basis of post they held, though recommendation made by the 6th Pay Commission as accepted by the State recommended the revised pay -scales on scale to scale basis ?

(2.) The facts, in each of the petitions, are as under : -

(3.) Special Civil Application Nos. 13590/2013, 4106/2014, 15094/2013 and 15705/2013 : -