NAZIRKHAN AHMEDKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeals under Clause 15 of Letters Patent, the original petitioners have challenged the common oral order dtd. 26/4/2016 in captioned writ petitions by which the learned Single Judge had refused to accept the prayer of the petition to grant 1st Higher Pay Scale on completion of their 12 years on the post of Laboratory Technician.

(2.) Learned Single Judge disposed of the petitions by common order by stating the facts of one of the appellant namely, Nazirkhan Ahmedkhan Pathan. However, we would like to elaborate the details about the appellants, about grant of 1st Higher Pay Scale as per the Government Resolution dtd. 16/8/1994, the date of refusing to accept the promotion from the Laboratory Assistant to Laboratory Technician, which is as under:

(3.) Since the appellants-petitioners refused the promotion on the post of Laboratory Technician on the date as referred herein above, an order was passed by the competent authority cancelling the 1st Higher Pay Scale to each of the petitioners in the year 1998 itself and then they were put to their original pay-scale of Rs.3050.004590.