BHIMBHAI MERAMANBHAI NANDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When this group of petitions are taken up for hearing, learned Assistant Government Pleader Mr.Jadeja has supplied the details of the petitioners.

(2.) Learned advocate Mr.N.V.Trivedi, has also supplied the details of the petitioners.

(3.) On perusal to the above statements, it appears that there are number of discrepancies in the data provided by both the learned advocates. The issues involved in this group of petitions is with regard to the grant of higher grade pay-scales from the respective dates, as claimed by the petitioners. The conferring of the higher pay-scales have direct nexus with their dates of appointments, number of years, dates of retirement, posts held by the petitioners, dates of passing of the departmental examinations and rules, under which the examinations are held. There are disputed issues with passing or non-passing, conducting or not conducting of the departmental examinations in time.