PRABHABEN PREMJIBHAI SIDHPURA Vs. NAGAR PRATHMIC SHIKSAN SAMITTEE

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioners - former employees of the Upleta Nagarpalika have prayed for the following reliefs:

(2.) This writ application has been filed substantially for grant of the benefits of the revision of pay which has been accepted by the respondent - Municipality by its order dated 12th July, 2010 with effect from 1st May, 2008. Out of six petitioners before me, it appears that the petitioner No.5 has passed away and the legal heirs are on record. Two petitioners are still in the employment while the others have retired.

(3.) The petitioners have filed the Special Civil Application No.14188 of 2011 for revision of pay. On 4th March, 2016, this Court passed the following order: