BAHECHARBHAI TIDABHAI BORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted to implead the respondent No.4 - Development Commissioner as party. Learned AGP waives service for and on behalf of respondent No.4. Amendment shall be carried out forthwith.

(2.) Heard learned advocate Mr. Himanish J. Japee for the petitioners and learned AGP Ms. Nirali Sarda for the respondent No.1 - State, learned advocate Mr. H.S. Munshaw for the respondent Nos.2 &3.

(3.) The petitioners are challenging the impugned action of respondent - authorities for not granting the benefits to the petitioners of second higher pay-scale which was due to them form the year 2002 and onwards in pursuant to the order dtd. 29/11/2018 passed by the respondent No.1. Therefore, the following main reliefs were sought for by the petitioners:-