RAMANBHAI GOKALDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is submitted by Mr. N.K.Majmudar, learned advocate for the petitioners, that the petitioner Nos.1, 5, 6, 7, 8, 10, 25, 73, 104 and 117 were also party in another writ petitions preferred through the Association and that they have already been granted benefit of one increment post retirement. In view thereof, he does not press the present Special Civil Application qua the said petitioners. Accordingly, this Special Civil Application stands dismissed as not pressed qua the aforesaid petitioner Nos.1, 5, 6, 7, 8, 10, 25, 73, 104 and 117.

(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 herein retired from the service on 30/6/2017, 30. 6.2021, 30/6/2022, 30/6/2017, 30/6/2017, 30/6/2008, 30. 6.2009, 30/6/2021, 30/6/2021, 30/6/2022, 30/6/2022, 30. 6.2011, 30/6/2021, 30/6/2020, 30/6/2022, 30/6/2022, 30. 6.2013, 30/6/2021, 30/6/2021, 30/6/2017, 30/6/2015, 30. 6.2021, 30/6/2021, 30/6/2012, 30/6/2013, 30/6/2013, 30. 6.2020, 30/6/2021, 30/6/2012, 30/6/2017, 30/6/2021, 30. 6.2019, 30/6/2022, 30/6/2018, 30/6/2013, 30/6/2014, 30. 6.2020, 30/6/2017, 30/6/2023, 30/6/2011, 30/6/2019, 30/6/2021, 30/6/2018, 30/6/2021, 30/6/2022, 30/6/2023, 30/6/2014, 30/6/2018, 30/6/2022, 30/6/2017, 30/6/2021, 30/6/2020, 30/6/2020, 30/6/2022, 30/6/2021, 30/6/2009, 30/6/2021, 30/6/2021, 30/6/2018, 30/6/2017, 30/6/2020, 30/6/2017, 30/6/2011, 30/6/2016, 30/6/2019, 30/6/2018, 30/6/2018, 30/6/2021, 30/6/2019, 30/6/2021, 30/6/2016, 30/6/2015, 30/6/2021, 30/6/2019, 30/6/2022, 30/6/2016, 30/6/2022, 30/6/2008, 30/6/2022, 30/6/2021, 30/6/2021, 30/6/2020, 30/6/2021, 30/6/2014, 30/6/2022, 30/6/2010, 30/6/2012, 30/6/2022, 30/6/2018, 30/6/2013, 30/6/2021, 30/6/2019, 30/6/2018, 30/6/2018, 30/6/2017, 30/6/2021, 30/6/2022, 30/6/2018, 30/6/2022, 30/6/2022, 30/6/2021, 30/6/2019, 30/6/2020, 30/6/2018, 30/6/2014, 30/6/2020, 30/6/2021, 30/6/2019, 30/6/2017, 30/6/2014, 30/6/2022, 30/6/2014, 30/6/2010, 30/6/2021, 30/6/2019, 30/6/2019, 30/6/2022, 30/6/2020, 30/6/2016, 30/6/2017, 30/6/2008, respectively, 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 of the respective years of retirement in respect of petitioners. However, as aforesaid, as the petitioners had retired from service on the 30th June of the respective years, they were not granted the said benefit of annual increment for the said period. Aggrieved, the petitioners have preferred the present Special Civil Application.