GAMIT GITABEN SANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions, under Article 226 of the Constitution of India, the petitioners have prayed for a writ and/or direction that the respondent authorities be directed to fix the regular pay and pay fixation of the petitioners from the date of their completion of initial period of five years' service from the date of their original appointment and not from the date of passing of CCC/CCC+ examination.

(2.) Mr. Nikul Soni, learned advocate appearing for the petitioners has relied upon a decision of this court rendered in Special Civil Application No. 18418 of 2019 and allied matters wherein this court in context of prayers which are the same as the present petitions has held as under on 27/8/2021:

(3.) In the aforesaid view, by way of adinterim relief it is observed that it will be open for the petitioners to make application cum-representation to the authorities to extend the benefits flowing from the interim order of the Supreme Court being order dtd. 12/7/2016 passed by the Supreme Court in State of Gujarat vs. Gohel Hirenkumar Jayantilal in Special Leave Petition (Civil) No.2818428229 of 2012. The representation for the benefits in light of the said order of the Apex Court to be applied in the interregnum, shall be considered by the authorities.