MAHENDRAKUMAR JETHABHAI SANODARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Thakkar appearing for the petitioners has submitted that all the writ petitions may be disposed of in view of the judgment and order dtd. 29/6/2018 passed in Letters Patent Appeal No.380 of 2016 and allied matters.

(2.) Learned advocate Mr.Thakkar appearing for the petitioners has submitted that all the petitioners, who have been appointed on the post of Work Charge Karkoon Technical Field Work from the Employment Exchange with the office of the Executive Engineer at Patan, and subsequently posted or appointed as Work Charge Assistant, are seeking the benefit of higher pay-scale after completing their respective years of service.

(3.) It is the case of the petitioners that they all are entitled to higher pay-scale in view of the Government Resolution dtd. 16/8/1994, which was modified subsequently by the Government Resolution dtd. 2/7/2007.