GIAN SINGH M RANDHAWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Supehia, learned advocate for petitioner. The petitioner has prayed, inter alia, that:

(2.) From the relief prayed for by the petitioner it becomes clear that the petitioner felt aggrieved on account of nonpayment of the benefits payable to him on the basis of recommendation by Sixth Pay Commission, which became due and payable with effect from Jan., 2006. The petitioner also felt aggrieved on account of nonpayment of 2nd higher pay scale in accordance with Policy dated 2.7.2007. The petitioner has also contended that on account of failure in revising the salary on the basis of recommendation of Sixth Pay Commission coupled with failure in releasing 2nd higher pay scale, the petitioner also suffered loss at the time when regular increments became due and payable.

(3.) The petitioner has claimed payment for the said benefits and has also prayed for interest for the period of delay.