PRAVINBHAI DHUDABHAI KANTARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGPs waive service of notice of Rule on behalf of the respondents-State in the respective petitions.

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

(3.) By way of these petitions under Article 226 of the Constitution of India, the petitioners who were working with the Gariyadhar Nagarpalika, pray that on they having completed 10 years of service they, be granted minimum of pay scale and a direction be issued to consider the case of the petitioners for regularization looking to their length of service.