MANSUKHLAL PARSOTAMBHAI LALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Surbhi Bhati learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.

(3.) In these petitions under Article 226 of the Constitution of India, the petitioners have asked for a direction to grant the second higher pay scale to the petitioners with effect from the date on which they completed 15 years of service on having granted the first higher pay scale.