JIVABHAI KHIMANANDBHAI KARANIGYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners are retired primary teachers and have approached this Court claiming that they are entitled to the benefits of the first, second and third higher grade scale.

(2.) Having retired in the years 2003/2005, the only support that the petitioners draw for claiming such benefits is the decision of the learned Single Judge dated 05.10.2016 passed in Special Civil Application No. 6657 of 2010 and allied matters whereby similarly situated employees were granted the benefit of higher grade pay scales. The said decision was confirmed by the Division Bench in Letters Patent Appeal No. 445 of 2017 vide judgement and order dated 14.11.2017.

(3.) Mr. Asthavadi, learned advocate for the petitioners submitted that the petitioners being similarly situated are entitled to being granted the same reliefs as granted by the learned Single Judge and confirmed by the Division Bench. The relevant paragraphs of the decision dated 14.11.2017 in the appeal read as under: