KESHUBHA PRATAPSANG JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Having prima facie noticed the compass of the controversy, Rule was issued on 25th January, 2019 after hearing the learned advocate for the petitioner and learned advocates for the respondents who had waived Rule for respective parties, as recorded in the order.

(2.) The three petitioners herein, have prayed to direct the respondents to grant the benefits of 5th and 6th pay revision to them. It is further prayed to direct to revise the pay and the retirement benefits of the petitioners on such basis and to pay the arrears with interest.

(3.) The petitioners are the retired employees of the respondent No.4 Upleta Municipality. Petitioner No.1 - Keshubhai Pratapsanng Jadeja and petitioner No.2 - Mensibhai Hamirbhai Chandravadiya were the Drivers who retired on 29th February, 2008 and 30th April, 2008 respectively. The third petitioner - Bhavanjibhai Chhaganbhai Uchdadiya was the Wireman who stood retired with effect from 30th November, 2007. All the petitioners retired while receiving the Fourth Pay Commission scales. Their pension came to be fixed in accordance with the pay revision of Fourth Pay Commission.