JYOTSNABEN MOHANBHAI DESAI Vs. HON BLE CHIEF JUDGE

JUDGEMENT

(1.) IN all the matters, as common view taken by the learned Single Judge is under challenge and, therefore, they are being considered by this common judgement.

(2.) THE present appeals are directed against the order passed by the learned Single Judge, whereby the learned Single Judge has dismissed the petition on the ground that the benefits of higher pay-scale has been rightly granted by the authority.

(3.) IT appears from the affidavit-in-reply filed on behalf of the respondents that the posts of Section Writer and Junior Clerk were different and if one was to get promotion from the post of Section Writer, he would get promotion of Junior Clerk. It is on account of the merger of the pay-scales and conversion of posts of Section Writer and Junior Clerk into one; as that of Junior Clerk, the distinction no more remained. Thereafter, upon completion of nine years, services of the original petitioners have been granted higher pay-scale.