PRAGNABEN JAGDISHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking directions directing the respondent authorities to grant higher payments on the basis of the resolution dtd. 17/10/1994 and to quash Circular No.32 dtd. 30/7/2013.

(2.) The petitioner was appointed as a Medical Officer (Class-II) under the respondent-Corporation by a resolution dtd. 13/4/1978 and she retired on attaining the age of superannuation on 31/7/2001. The State Government issued a resolution dtd. 17/10/1994 extending the benefit of higher pay-scale to the Medical Officers, who have remain stagnated throughout their career. The petitioner was also granted the revision of pay commissions.

(3.) Learned advocate Mr.N.K.Majmudar appearing for the petitioner has submitted that similarly situated employees to the petitioner in the writ petition being Special Civil Application No.14506 of 2008 seeking benefit of higher pay-scale. It is submitted by the order dtd. 30/3/2016, the said writ petition was disposed of since during the pendency of the petition, the Corporation passed a Circular dtd. 30/7/2013. He has submitted that some of the petitioners withdrew that petition.