KIRANBALA RAJESHKUMAR OZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Meet Thakkar, learned Assistant Government Pleader waives service of rule on behalf of the State- respondents.

(2.) In all these petitions under Article 226 of the Constitution of India, the prayer of the petitioners is to extend the benefit of the first higher pay scale of Rs.8,000.0013,500/- (5th Pay Commission) from their due dates with all consequential benefits, including appropriate revision of pay. The petitioners have retired in the year 2016, therefore, the additional prayer would be to revise their pensionary benefits accordingly. For the purposes of this order, the facts of Special Civil Application No.7064 of 2021 are taken into consideration.

(3.) After a due process of selection through the Gujarat Public Service Commission, the petitioners came to be appointed as Employment Officers, Class-II, under the Labour and Employment Department in the then prevailing pay-scale of Rs.2,000.003,200/- . The petitioners have been appointed on various dates as Employment Officers. Their dates of appointment are as under: