SAVITABEN MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two petitions are arising out of similar facts and are raising identical issues and hence, with the consent of learned advocates for the parties, both the petitions are taken up for joint hearing and disposal. The facts are recorded from Special Civil Application No. 11069 of 2018.

(2.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following prayers:-

(3.) The case of the petitioner is that the petitioner was given an appointment in a pay scale by an appointment order however, subsequently without any reason and behind the back of the petitioner, the service condition of the petitioner was changed to an extent that the appointment of the petitioner was converted from the pay-scale to a fixed pay. According to the petitioner, such action could not have been taken and therefore, now the petitioner is entitled to be treated as an appointee of a pay scale as she was originally appointed.