STATE OF GUJARAT Vs. DODIYAR PRATAPBHAI RAMABHAI

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Dhawan Jayswal for the appellant State and learned advocate Mr.U. T. Mishra for the respondents.

(2.) By filling the present Letters Patent Appeal, the State has called in question judgment and order dtd. 12/4/2019 of learned single Judge passed in Special Civil Application No. 12518 of 2008 and Special Civil Application No. 17055 of 2015.

(3.) In the Special Civil Application, the original petitioners had prayed to set aside the decision dtd. 30/3/2007 of the respondent authority and further sought for direction against the respondent to give them the benefits of placing them in the minimum pay scale as also grant of benefits flowing from the state government Resolution dtd. 17/10/1988.