AJITBHAI NATWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rakesh R. Patel on behalf of the petitioner and learned AGP Ms. Surbhi Bhati for the respondent state.

(2.) Issue Rule returnable forthwith. Learned AGP Ms. Bhati would waive service of Rule for the respondents. With consent of the parties this petition is taken up for final disposal.

(3.) By way of this petition the petitioners inter alia seek intervention of this Court for setting aside a communication/ order dtd. 11/2/2020 issued by the respondent no. 2 whereby request of the petitioners to confer benefit of higher pay scale to the present petitioners from the date of their eligibility is rejected.