MOHANBHAI SONAJI PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have challenged the legality, validity, propriety and correctness of the communication dtd. 8/1/2019 and 29/4/2019. The impugned communications have been issued under the Government Resolution dtd. 18/2/2011 issued by the Finance Department of State of Gujarat, by which;

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.Nirad Buch appearing for the petitioners has submitted that the impugned objection raised by the Respondent No. 3 is arbitrary and violative of fundamental right to equality. It is stated that when the Respondent No.3 has approved grade pay of Rs.2400.00.00 in case of Petitioner Nos. 11 to 14, there is no reason for denying the said benefit to the other petitioners.