STATE OF GUJARAT Vs. S R WILLIAMS

JUDGEMENT

(1.) WE have heard the learned AGP Mr N.J. Shah for the appellants and learned counsel Mr Vilas G Goswamy for the respondent No.1.

(2.) ADMIT. Mr Vilas Goswamy, learned counsel waives service of notice of admission for the respondent No.1. By consent of the learned counsel for the parties, the matter is taken up for final hearing.

(3.) FOR the aforesaid reasons, this appeal succeeds and is allowed. The common order dated 22.4.2010 passed by the learned Single Judge in Special Civil Applications No.3322 of 1995 and Special Civil Application No. 6842 of 1994 is set aside. The matter is remanded to the concerned authority to take a fresh decision in accordance with law after affording an opportunity of hearing to the respondents and the concerned authority shall also consider if there is any Resolution prior to 1983 or thereafter which authorises the appellants for granting of higher pay scale after completion of nine years to the respondents. This order shall be complied by the concerned authority within a period of four months from the date of receipt of copy of this order.