KALPANABEN GULABRAI BHATT Vs. COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.

(2.) On 25/7/2022, this Court passed the following common order:

(3.) As reflected in the order, the prayer concerned with regard to two increments and benefit of encashment, the grievance is settled. The only issue that survives is with regard to grant of benefits of the second and the third higher pay-scale. By virtue of the termination being set aside by this Court in Special Civil Application No. 2784 of 2015 and the Letters Patent Appeal having been dismissed, the respondents are directed to extend the benefits of the higher pay-scale, namely, second and the third higher pay-scale taking the fact that the petitioners termination has been set aside and she is otherwise found eligible. The exercise shall be completed within a period of eight weeks from the date of receipt of copy of this order.