JAGDISH VERHOMAL RAJWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Sahil Shah for the petitioners, learned Advocate Mr. Hemang Shah for the respondent No.1 and learned AGP Mr. Pranav Dhagat for the respondent Nos.2 and 3.

(2.) By way of these petitions, the petitioners have sought for grant of revision of salary in second higher grade scale with effect from the date the petitioners have completed 9 years of service in the post which they have entered in the establishment of the High Court of Gujarat and also to make available the benefit of third higher grade scale with effect from the date when the petitioners would complete 18 years of service from their date of entry in the post which they entered in the establishment of the High Court of Gujarat for the first time. The petitioners have also prayed that the benefit of first higher grade scale which was granted to them during their first service be extended till the petitioners joined their subsequent service with the High Court establishment.

(3.) Since facts of both the petitions are almost similar and since the prayers sought for, are also similar, the facts of Special Civil Application No. 9888 of 2013 in brief as much as relevant, are narrated hereinbelow for better understanding.