RAJNIKANT GYANDEV GAYKWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) In both these petitions under Article 226 of the Constitution of India, the challenge is to the withdrawal of two higher pay scales; first and the second, granted to the petitioners who are serving in the 'Police Force'.