STATE OF GUJARAT Vs. HARSHAD D. SANTOKI

JUDGEMENT

(1.) The present appeal is filed under Clause 15 of the Letters Patent by the appellants - original respondents against the judgment dtd. 2/5/2022 rendered by the learned Single Judge in Special Civil Application No.6921 of 2019, whereby, the learned Single Judge has given the directions to the original respondents - present appellants to award Academic Grade Pay ('AGP' for short) to the petitioner.

(2.) Heard learned Assistant Government Pleader Mr. Ronak Raval for the appellants and learned advocate Mr. Arpit Kapadia for the respondent - original petitioner.

(3.) The brief facts leading to filing of the present appeal are as under: