MADHUBEN UMEDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Balodi, learned counsel for the petitioners would rely on Common Oral Judgment passed in similar matter by this Court namely; Special Civil Application No.5526 of 2021 and allied matters dtd. 3/8/2022 so far as second higher pay scale. Moreover, in such judgment, reference of Special Civil Application No.5170 of 2019 dtd. 15/7/2022 which covers the issue of first higher pay scale. She further requested this Court to pass a similar order in this matter too. The order dtd. 3/8/2022 reads as under:

(2.) Accordingly, in view of the above, the present petitions shall also be governed by the both the Judgments of this Court dtd. 15/7/2022 passed in Special Civil Application No.5170 of 2019 and dtd. 3/8/2022 passed in Special Civil Application No.5526 of 2021 and allied matters referred hereinabove and is disposed of in the same terms. On re-fixation of pay based on such benefits and on revision of pension to the retired employees, the terminal benefits and the consequential benefits together with arrears shall be paid to the petitioners within 12 weeks from the date of receipt of the writ of the order of this court.

(3.) Rule is made absolute to that extent. No order as to costs. Direct Service is permitted.