BHAVNABEN HITESHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Swapneshwar Gautam learned advocate for the petitioner. He makes a statement that as far as prayers 7C and 7E are concerned, he would make a representation to the appropriate authority for a relief claimed therein.

(2.) RULE returnable forthwith. Mr.Meet Thakkar waives service of Rule on behalf of the respondents.

(3.) As far as prayer 7B is concerned, this Court vide decision dtd. 2/2/2022 rendered in Special Civil Application No.6973 of 2019, held that the petitioners therein are entitled to the first higher grade pay scale of Rs.2000.003500/-.