GARIYADHAR NAGAR PALIKA Vs. NAJIRBHAI KASAMBHAI PATHAN

JUDGEMENT

(1.) The learned Single Judge while allowing the writ application of the writ applicant in part, has observed in para 10 as under :-

(2.) Having heard learned advocate Mr. Vijay H. Nangesh and considering the judgment of the learned Single Judge and several decisions of this Court in Letters Patent Appeal No.945 of 2020; Letters Patent Appeal No.160 of 2021; and Letters Patent Appeal No.994 of 2021, the present Appeal is merit- less.

(3.) We are of the view that, the learned Single Judge could not be said to have committed any error much less any error of law in directing the appellant - Nagarpalika to confer the benefit of minimum pay scale of regularly engaged employees. The learned Single Judge, after due consideration of decision of the Supreme Court in the case of S.A. Jafai and others Vs. State of Gujarat reported in 2011(2) GLR 1223, as also in the case of State of Punjab Vs. Jagjit Singh, reported in 2017 (1) SC 148, has rightly taken the view that, if the life of the contract is for 25 years, then on completion of 10 years of service, the original writ applicant would be at least entitled to the benefit of minimum pay scale of the post on which he is working.