PATEL AMBABEN LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the learned counsels for the parties agreed that the matters be taken up for final hearing and therefore the petitions are taken up for final hearing today.

(2.) Rule returnable forthwith. Mr. Meet Thakkar learned AGP waives service of notice of rule on behalf of respondents No. 1 and 2. Though served none appears for respondent No. 3.

(3.) By way of these petitions, under Article 226 of the Constitution of India, the petitioners working as Mukhya Sevikas have prayed to quash and set aside the impugned orders dtd. 1/12/2018/14/2/2019 by which their case for considering and extending the benefits of the first higher pay scale of Rs.2000.003500 on completion of nine years of service from their initial date of appointment has been rejected.