PUNJIBEN DHULABHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court vide judgment order dtd. 2/2/2022 rendered in Special Civil Application No.6973 of 2020 has considered the issue in context of the prayer made in the petition, wherein, the petitioner has prayed for a higher pay scale of Rs.2000.003500/- in stead of Rs.1640.002900/- from the date of completing nine years of service from her initial date of appointment.

(2.) The relevant paragraphs of the order passed in Special Civil Application No.6973 of 2019 read as under:

(3.) For the reasons recorded in the above referred order, this petition is also allowed. The order of the Tribunal dtd. 9/1/2020 is quashed and set aside. The petitioner is entitled to the higher pay scale of Rs.2000.003500/- on completion of nine years of service from her initial date of appointment as Mukhya Sevika in terms of the directions given in the above quoted order. Consequential higher pay scale on necessary completion of number of years of service in accordance with the above quoted judgment passed in Special Civil Application No.6973 of 2019 shall be granted to the petitioner. Petition is accordingly allowed.