NILESH MALSI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) By filing the present petition under Article 226 of the Constitution, what is prayed by the petitioners is to direct the respondents to extend the benefits of 6th Pay Commission and to pay other consequential with effect from 1.1.2006.

(3.) The grievance of the petitioners in this petition is that despite the petitioners have made representation and request, they are denied the benefits of 6th Pay Commission.