KALOL MUNICIPAL BOROUGH Vs. BHALSINH J SOLANKI

JUDGEMENT

(1.) BY way of these Appeals, both the original petitioners as well as respondent no.1 has challenged the judgment and order of the learned Single Judge dated 3.4.1997 whereby the learned Single Judge has directed the local authority namely, Kalol Municipal Burough to expedite the process of regularisation in cases of the petitioners. If the cases of the petitioners are not regularised in or before the end of December, 1997, it will be open for the Kalol Municipality to work out the modality and to undergo the process for making the services of the petitioners regularised on regular establishment. In the meantime, the petitioners who are admittedly doing the same type of work in their respective posts since inception will be paid equal pay. Respondent no.1 Kalol Municipality is directed to pay minimum pay in the time scale given to the regular employees doing the same work, till the petitioners are regularised by the respondent authorities.

(2.) IN the affidavit-in-reply filed by respondent no.1, original-petitioner, in paragraphs 4,5 and 6, it has been clearly stated that learned Single Judge has accepted with retrospective effect. IN view of this, acceptance of the parties is governed by the decision of the State. No further direction is required to be given. Further contention of the learned counsel Mr.Bipin Mehta that they should be given retrospective effect, the State Government has accepted keeping in mind financial consequences. No further direction is required to be given. These Letters Patent Appeals are dismissed.