CHUNIBHAI NANJIBHAI BHANDERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioners have prayed for a direction to the respondent to grant the benefits of higher grade pay scale as per the GR dtd. 1/3/1993.