LAWS(GJH)-2016-7-114

VAGHARI DAHYABHAI KESHAVLAL Vs. STATE OF GUJARAT

Decided On July 15, 2016
Vaghari Dahyabhai Keshavlal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) The facts of this case may be summarised as under :

(3.) The petitioners are dissatisfied with the condition no.13(A), which provides that the difference of salary for the period between 1.1.1996 and 31.8.2001 shall not be paid. The requisite amount towards the revision in accordance with the fifth pay commission shall be paid in cash with effect from 1.9.2001. According to the petitioners, they are entitled to receive the benefits of the fifth pay commission with effect from 1.1.1996 and the cutoff date which has been provided i.e. 1.9.2001 could be termed as irrational and arbitrary.