MAHENDRA JAMNADAS PAREKH Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) With the consent of the learned Advocates for the parties, this matter is taken-up for final hearing and disposal, today. Hence, RULE. Learned Advocate, Ms. Mandavia, waives service for the Respondents.

(2.) By way of this petition, the petitioners have prayed for a direction to the Respondent-authorities to recalculate their retiral benefits, including pension, from the date of their initial appointment and not from the date of their regularization in service, with a further direction to the Respondents to pay the arrears and grant the benefits to the petitioners along with interest, at the rate, which, this may Court deem fit, in the facts of this case.

(3.) The brief facts, leading to the filing of this petition, and as canvassed by learned Advocate, Ms. Dhruvi Desai, appearing for learned Advocate, Ms. Pandya, for the petitioners are as under;