PUMBHADIA DAYABEN RAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners, widow and son of a deceased employee of the Una Nagarpalika, have prayed for the following reliefs: -

(2.) It is the case of the petitioners that the Government has extended the benefit of 6th Pay Commission recommendations to all of its employees and pensioners, and therefore, the petitioners shall also be given the benefits of 6th Pay Commission. Therefore, the present petition with the following prayers:

(3.) Affidavit -in -reply has been filed by respondent No.1 Una Nagar Palika on 28th June 2013, and thereafter on 16th April 2014 it has filed a further affidavit. It is not disputed that the petitioners have been receiving pension from the Government, and the petitioners and other employees similarly situated are also receiving pension as per the recommendations of the 6th Pay Commission. As far as the present employees of the Una Nagar Palika are concerned, so far such benefit has not been accorded to them.