MANJULABEN BHIMABHAI TALARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of the respondent No.2 except Special Civil Application No.7410 of 2022. Mr.R.A.Mishra with Mr.Kishor Prajapati learned advocate waive service of notice of Rule on behalf of the respondent No.2 in Special Civil Application No.7410 of 2022 only.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed to direct the respondents to hold that the petitioners are entitled to revise first higher pay grade pay scale.