HIRABHAI DANABHAI CHAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Gaurav K. Mehta for the petitioners and learned AGP Ms. Surbhi Bhati for the respondent-State.

(2.) Rule returnable forthwith. Learned AGP waives service of Rule for the respondent-State.

(3.) By way of this petition, the petitioners inter alia seek grant of benefit of payment of salary in minimum of pay scale.