MAHIMANKUMAR CHANDULAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The prayer of the petitioners who are Medical Officers (Ayurvedic) Class-II is to direct the respondent authorities to pass appropriate orders for making payment of salary/difference of salary to the petitioners for the period between 1/4/2004 and 31/3/2009 and to direct the respondents to pay salary/difference of salary by calculating the Dearness Pay and NPPA as has been given to the Medical Officers having allopathy degrees.

(3.) Mr. N.K. Majmudar, learned advocate appearing for the petitioners would draw the attention of this court to the order of the Division Bench passed in Letters Patent Appeal No. 77 of 2018 on 12/3/2018 whereby the court confirming the CAV judgement dtd. 21/10/2016 passed by the learned Single Judge in Special Civil Applications No. 9615 to 9630 of 2006 with Special Civil Application No. 6561 of 2008 passed the following order: