PIYUSHKUMAR JAGABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the State - respondent.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to direct the respondents to fix the benefits of the 6th Pay and the 7th Pay Commission by including the benefit of NPPA.

(3.) It is undisputed that the issue is covered by a decision rendered by this Court in Special Civil Application No. 10953of 2014 and allied matters which was confirmed by the Division Bench of this Court in Letters Patent Appeal No. 907 of 2016 and allied matters.