PANCHAL SURESHCHANDRA VITTHALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking 1st and 2nd higher pay-scales from the year 1997 and 2012 respectively.

(2.) At the outset, learned advocate Mr. Manan Bhatt appearing for the petitioners has submitted that the issue is squarely covered by various judgments of this Court. He has placed reliance on the judgment dtd. 23/6/2021 passed in Special Civil Application No. 9959 of 2017, the judgment dtd. 9/10/2015 passed in Special Civil Application No. 13785 of 2013 and allied matters, which has been confirmed by the Division Bench vide order dtd. 22/3/2016 passed in Letters Patent Appeal No. 40 of 2016 and allied appeals. He has submitted that all the judgments are pertaining to the respondent-Gujarat Water Supply and Sewerage Board.

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