RAGHUBHAI UKABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since, the issue involved in this petition is squarely covered by the decision of the Coordinate Bench of this Court dtd. 15/9/2022, rendered in Special Civil Application No. 10343 of 2020, with the consent of the learned Advocates for the parties, this matter is taken-up for final hearing and disposal, today.

(2.) Rule. Learned AGP waives service for the Respondents.

(3.) By way of this petition, the petitioner has prayed to quash and set aside the orders dtd. 7/11/2012 and 31/1/2022 to the extent they do not grant the benefit of GR dtd. 17/10/1988, with effect from 1/10/1988 and to direct the Respondents to grant the benefits with effect from 1/10/1988 notionally upto 12/1/2007 (With Revision of Pay) with a further prayer to direct the respondents to give difference of salary from 13/1/2007 to 29/6/2019 (With Revision of Pay).