SHRISHCHANDRA O TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants herein are the original petitioners, who are the heirs and legal representatives of employee Shri Shirishchandra Trivedi, who expired pending the petition. The challenge is to the oral judgment dtd. 30/4/2010 passed by the learned Single Judge whereby the challenge to the action of the non-grant of benefits claiming for first higher grade pay on completion of 9 years and 18 years of service in the cadre of Deputy Mamlatdar based on the Government Resolution dtd. 16/8/1994 came to be dismissed.

(2.) The facts as pleaded by the original petitioner are briefly summarized as under:

(3.) We have heard learned advocate Mr. Vaibhav Goswamy appearing for the appellants and learned Assistant Government Pleader Mr. Sahil Trivedi appearing on behalf of the respondent State Authorities.