LIYA MAHAMAD AMIN AMADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for the following reliefs:-

(2.) As the prayers would suggest that the petitioner is also praying quashing and setting aside the communications dtd. 5/1/2003 and 4/7/2014 pursuant to which the first higher pay-scale of the petitioner came to be rejected.

(3.) During the course of hearing, on an inquiry made by this Court, learned advocate Mr.V.K.Joshi has submitted that the petitioner had also filed Special Civil Application No.11625 of 2014 for claiming the higher pay-scale. The writ petition was filed by the petitioner for claiming the higher pay-scale in view of the Government Resolutions dtd. 16/8/1994 and 2/7/2007. The aforesaid writ petitions were disposed/allowed by a common judgment dtd. 11/1/2016. This Court has perused the judgment dtd. 11/1/2016. The present petitioner, had filed the writ petition for claiming the higher pay-scale with effect from 14/10/2011 in view of the Government Resolution dtd. 2/7/2007 after completion of 12 years of service. The said fact is recorded in paragraph no.26 of the said judgment. It is ordered by this Court that the petitioner no.2 i.e. the present petitioner shall be granted first higher pay-scale with effect from 14/10/2011.