VADODARA DISTRICT PANCHAYAT Vs. PATEL MEHMUDBHAI KASANBHAI

JUDGEMENT

(1.) Admit. Learned advocates waive service of notice of admission for and on behalf of the respective respondents.

(2.) At the outset, learned Additional Advocate General Ms.Luvkumar appearing for the appellant authority has pointed out the order passed by the Apex Court dtd. 22/3/2024 in Special Leave to Appeal (Civil) No.6378 of 2024 and has submitted that after the said SLP was dismissed, the State has framed a policy dtd. 12/8/2024 through the Finance Department i.e. GR No.:EJF-102023-41-CH regulating arrears of retired employees as per the settled legal proposition enunciated by the Apex Court in the various judgements. She has submitted that the State was constrained to frame such policy as there are various writ petitions, which have been filed belatedly by the employees claiming the benefit of one increment. She has submitted that as per the said policy, the arrears are restricted to the period of 3 years in those cases where the employees have assailed the non-grant of increments after filing the writ petition beyond the period of 3 years.

(3.) Learned Additional Advocate General has referred to the decisions of the Apex Court in the cases, which are referred in the Government Resolution. The same are as under: