NANDUBEN G PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) Ms. Balodi, learned counsel for the petitioner would rely on Common Oral Judgment passed in similar matter by this Court namely; Special Civil Application No.5526 of 2021 and allied matters dtd. 3/8/2022 so far as second higher pay scale. Moreover, in such judgment, reference of Special Civil Application No.5170 of 2019 dtd. 15/7/2022 which covers the issue of first higher pay scale. She further requested this Court to pass a similar order in this matter too. The order dtd. 3/8/2022 reads as under: