STATE OF GUJARAT Vs. PATEL ANANDBHAI HARGOVINDAS

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the State of Gujarat and others (original respondents) and is directed against the judgment and order passed by a learned Single Judge of this Court dated 29.9.2016 in the Special Civil Application No.7668 of 2016 by which the learned Single Judge allowed the writ application of the respondent herein (original writ-applicant).

(2.) The facts giving rise to this appeal may be summarised as under :-

(3.) Being aggrieved and dissatisfied by the order dated 2.7.2015 the respondent filed the Special Civil Application No.7668 of 2016 which came to be allowed by the learned Single Judge whereby the learned Single Judge quashed and set aside the order dated 2.7.2015 passed by the Dy. Conservator of Forest, Himmatnagar, Dist. Sabarkantha, North Division. The learned Single Judge held that the respondent was entitled to receive the second higher pay-scale under the Government Resolution dated 16.8.1994 and further directed the appellants herein to grant the same to the respondent and pay necessary arrears which accumulated within a period of three months from the date of receipt of the order.