INDUSTRIAL COURTS EMPLOYEES ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Special Civil Application under Article 226 of the Constitution of India, the writ-petitioners, the Industrial Courts Employees' Association Class-III, Ahmedabad and the Labour Courts Employees' Association Class-III have prayed for issue of writ of mandamus or other appropriate writ upon the respondents to extend the benefit of the revised pay-scale as per the recommendation of the Justice Shetty Pay Commission Report to the employees of the Industrial Courts and Labour Courts in terms of the order dated October 07, 2009 passed by the Hon'ble Supreme Court of India.

(2.) The case made out by the writ-petitioners may be summarized thus :

(3.) The writ-application is contested by the State-respondent by filing an affidavit-in-reply and the defence taken by the State-respondent No.2 may be summed up thus :