VIBHUTIBEN P SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.N.K.Majmudar and Mr.Suthar, learned advocates for the petitioners, and Mr.D.M.Devnani, learned Assistant Government Pleader for respondent No.1, on advance copy.

(2.) THE petitioners have prayed for an appropriate writ, order or directions directing respondent No.1 to take appropriate decision for approval of resolution dated 03.05.2007 passed by Standing Committee of respondent No.2Vadodara Mahanagar Seva Sadan as well as decision dated 18.06.2007 taken by the Commissioner of respondent No.2 for extending the benefits of higher payscale to the petitioners, who are serving as medical officers, as per the directions issued by this Court (Coram: H.K.Rathod, J) (as he then was) vide order dated 17.08.2011 passed in Special Civil Application No.10035 of 2011.

(3.) IN view of the aforesaid, it is hereby directed that if any such decision is taken, the same shall be communicated to the petitioners within a period of 01 (one) week from today. It goes without saying that if adverse decision is taken, it would be open for the petitioners to challenge the same before the appropriate forum. In view of the prayers prayed for in the petition, no further orders are required to be passed.