DAMOR SHAILESHBHAI SARDARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Ashlesha M. Patel on behalf of the petitioner and learned AGP Ms. Surbhi Bhati for the respondent state. By way of this petition, the petitioner inter alia seeks to be granted benefit of Government Resolution dated 16.07.2019 that is for payment of salary in minimum of pay scale furthermore, the petitioner seeks to be reinstated on original post of the petitioner as an employee though on part-time basis of the respondent and not through an outsourcing agency.

(2.) Having regard to the submissions made by learned Advocate Ms. Ashlesha M. Patel would rely upon a decision of Co-ordinate Bench of this Court Coram: A. S. Supehia, J in a Civil Application No. 16342 of 2019 dated 06.08.2021 and whereas it is submitted by learned Advocate that this Court was concerned about similarly situated petitioners in the said group of petitioners and whereas learned Advocate would specifically rely upon paragraph no. 7 of the said order.

(3.) Learned Advocate would submit that if appropriate directions are granted to the respondents as directed by this Court by this court in paragraph no. 7 the case of the petitioner would be taken care of the grievance of the petitioner could be redressed at this stage.