MANIK SANTOSH ARUN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned counsels appearing for the respondents, waives service of rule for respective respondents.

(2.) In both these petitions, the prayers made therein are akin to the prayers made by the petitioners of Special Civil Application No. 21076 of 2018.

(3.) In short, it is the case of the petitioners that they are entitled to the benefits of the pay-scale of Rs.1,640.002,900/- with effect from 1/1/1986 and the respondents be directed to apply the pay-scales of Rs.1,640.002,900/- to the petitioners on the basis of the Government Resolution dated 28.070.2019.