DISTRICT DEVELOPMENT OFFICER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Deepak Aloria, learned advocate for the appellant, Mr. Tirthraj Pandya, learned AGP for respondents no.1 and 2 and Mr. N.D. Songara, learned advocate for respondent no.3.

(2.) The present appeal under clause 15 of the Letters Patent is directed against the judgement and order dtd. 6/8/2021 passed by the learned Single Judge in SCA No. 15708 of 2020.

(3.) The learned Single Judge while allowing the writ petition, has as such not decided the issue about the applicability of extending the benefit of resolution dtd. 16/7/2019, but has in fact directed the respondent authorities to examine the case of the original petitioners. Mr. Sonagara, learned counsel appearing for the appellant is correct in saying that such is an innocuous direction. However, while referring to the judgment in SCA No.7462 of 2012 and allied matters, which came to be allowed by this Court vide order dtd. 21/12/2018 and the judgement and order dtd. 9/5/2019 passed in LPA No.1555/19, has observed that Resolution dtd. 10/2/2006 and 25/4/2012 have been declared illegal and such employees who were terminated or affected due to said policy have been reinstated or confirmed the benefit of minimum pay.