STATE OF GUJARAT Vs. BR SOLANKI

JUDGEMENT

(1.) WE have heard learned Assistant Government Pleader Mr. N.J. Shah for the appellants. Though the board has been revised, learned counsel for the respondents Mr. B.S. Brahmbhatt is not present either in the first call or in the second call.

(2.) THIS intra court Letters Patent Appeal has been filed challenging judgment and order dated 19.11.2007 passed by learned Single Judge in Special Civil Application No.11067 of 2003. While allowing the writ petition, in para 12, the following directions were issued by the Court. 12. In view of the aforesaid, this petition deserves to be allowed with following directions. The respondents are hereby directed to consider the petitioners' case either for upgradation to the post of Driver or consider them for according benefits of higher grade pay scale admissible to the post of Driver in accordance with the provisions of Government Resolution dated 16.8.1994. The respondents are at liberty to either upgrade the post of Peon-cum-Driver in case of the petitioners to that of Driver or accord the petitioners the benefit of higher grade pay scale in accordance with Government Resolution dated 16.8.1994. The entire exercise of considering and according appropriate pay scale and paying arrears to be completed within three months from the date of receipt of the order.