STATE OF GUJARAT Vs. AJITBHAI NATWARBHAI PATEL

JUDGEMENT

(1.) By way of present appeal under Clause - 15 of the Letters Patent, the appellants - State Authorities have challenged the oral order dtd. 20/12/2021 passed by learned Single Judge in Special Civil Application No. 14893 of 2020, by which, learned Single Judge has allowed the petition granting the higher pay scale from the actual date of eligibility i.e. from the year 2007 with interest 7% interest upon the amount of arrears.

(2.) The brief facts of the case are as under:

(3.) Mr. Tirthraj Pandya, learned Assistant Government Pleader appearing for the appellants - State Authorities, would submit that learned Single Judge has committed error in allowing the petition since there was Government Resolution that the employee is supposed to pass the departmental examination, which they passed on 15/10/2011. He would submit that learned Single Judge has granted higher pay scale from 1/5/2007. However, the appellants - State Authorities have been directed to pay interest @ 7% upon the amount of arrears from the date of their entitlement, which ought not to have granted in view of the fact that there is no such case, in which, such direction has been issued by this Court. He, therefore, would submit that present appeal may be allowed.