PATEL MEGHNA MOTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned advocates waives service of notice of rule on behalf of the respective respondents.

(2.) Mr.Gaurav Chudasama, learned counsel for the petitioners, places reliance on a decision rendered by this Court in Special Civil Application No. 144 of 2019 to submit that the issue raised in this petition is squarely covered by the decision rendered in the aforesaid petition, which reads as under:

(3.) In view of the aforesaid decision, the present writ petition is allowed in terms of the direction issued by the Division Bench and the respondents are directed to extend the benefit and absorb the petitioners in regular pay-scale Rs.5,200.00 20,200/- from the date of vacancy of the post. So far as the aspect of delay is concerned, the contention is rejected as non confirming or absorption of the petitioner in the regular pay-scale would be continuous cause of action and hence, the writ petition cannot be said to be barred by any delay. Rule is made absolute.