PATEL BABUBHAI CHELADAS Vs. AHMEDABAD MUNICIPAL SCHOOL BOARD

JUDGEMENT

(1.) HEARD Mr. K.B.Pujara, learned advocate for the petitioners, Mr. S.N.Shelat, learned senior advocate with Mr. M.G.Nagarkar, learned advocate for Ahmedabad Municipal Corporation, Mr.A.D.Oza and Mr.Vijay Patel, learned advocates for the Ahmedabad Municipal School Board and Mr.Rashesh Rindani, learned Assistant Government Pleader for the respondent State Authorities.

(2.) THE facts of the case as emerging from record are that, the petitioners are Teachers, who have retired from the service of the Ahmedabad Municipal School Board in and around the year 1997, 1998. The petitioners were entitled to get the higher grade scale on completion of 9-20-31 years of service as per the scheme of the Government dated 16.08.1994. Since there was inaction on the part of the respondent authorities in paying the said benefit, some of the petitioners of this group of petitions filed Special Civil Application No.613 of 2000 to Special Civil Application 618 of 2000. The said group of petitions came to be allowed by this Court vide common oral judgment dated 05.05.2000. Paragraphs 7 and 8 of the said judgment reads as under :

(3.) ON the said Miscellaneous Civil Applications, an order came to be passed on 12.04.2001, which reads as under: