VADGAMA KIRANKUMAR DHARMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This two petitions under Article 226 of the Constitution of India are filed raising identical issues and are based on similar facts and therefore at request of the parties, both the petitions are taken up for joint hearing and disposal. The facts are recorded from Special Civil Application No. 18785 of 2017.

(2.) This petition is filed with several prayers, however the prayers for which the arguments made are as under:

(3.) Essentially the petitioners before the Court are Employees of the respondent No. 4 and were appointed on compassionate basis, and now are claiming the benefit of the Government Resolution to place them in a pay scale, as against the appointment of the petitioners on fixed pay at the time of initial appointment and therefore claiming the difference of salary by treating them to be appointed in a regular pay scale from the initial date of appointment.