BABULAL GOVINDJI KUMBHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 16 and 226 of the Constitution of India, for the prayer as prayed for inter alia that appropriate writ, order or direction may be issued quashing and setting aside the order dated 13.06.2013 and further directing the respondents to fix the retiral benefit of the petitioner on the basis of the pay scale of the post of House Tax Inspector as per Rule 43 of the Gujarat Civil service (Pension) Rules, 2002 and also to pay the same with 10% interest from 01.11.2009 on the ground stated in the memo of petition.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned advocate Shri Joshi for learned advocate Shri A.J. Yagnik for the petitioner, learned AGP Shri Manan Mehta for the respondent Nos. 1 to 3 and learned advocate Shri Nikunt Raval for respondent No.4- Keshod Nagarpalika.