RUKSHANABEN HASANBHAI KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The case of the petitioner here is that the order dtd. 18/10/2019 insofar as it rejects the case of the petitioner for benefit of higher grade scale as per the Government Resolution dtd. 1/3/1993, only on the ground that they were not parties to the petition is bad.