BHARATKUMAR MOHANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Shivam Majmudar appearing on behalf of learned advocate Mr. N. K. Majmudar for the petitioners has submitted a draft amendment seeking to add the District Development Officer, Sabarkantha as respondent No.3. The draft amendment is allowed and the same be carried out forthwith. Learned advocate Ms. Archana Acharya accepts notice on behalf of the newly added respondent No.3 and she is permitted to file her Vakalatnama.

(2.) The present Special Civil Application is filed praying for the following reliefs:-

(3.) The factual matrix in the present case is that the petitioners retired from the service on 30th June on attaining the age of superannuation. It is the case of the petitioners that they have rendered one full year of service before their retirement and therefore, they were entitled to get the benefit of annual increment for the said period of service. That, as per the policy of Government, the said increments fall due on 1st July in respect of the petitioners. However, as the petitioners had retired from service on 30th June, they were not granted the said benefit of annual increment for the said period. The learned advocate for the petitioners has given the service details of the petitioners as per Annexure-A in tabular form. Aggrieved, the petitioners have preferred the present Special Civil Application.