STATE OF GUJARAT Vs. GANGARAM MOHANDAS DANIDHARIYA

JUDGEMENT

(1.) All these appeals arise out of the common oral judgment dtd. 7/3/2022 rendered by learned Single Judge in Special Civil Application No.4471 of 2019 and allied matters, whereby, learned Single Judge has allowed the petitions filed by the respective petitioners and thereby the learned Single Judge has directed the present appellant to extend the benefit of the second higher pay scale to the original petitioners with effect from the date on which they completed 15 years of service from the date of their first higher pay scale. The pensionary benefits shall also be revised. It is also directed that arrears of pay and consequential arrears of pension based on revision of pay, shall be paid within the stipulated time.

(2.) As the issue involved in all these appeals is similar and when the learned Single Judge passed common judgment, learned advocates appearing for the parties jointly requested that all these appeals be heard together and decided by the common order.

(3.) For the sake of convenience, the facts, as narrated in Special Civil Application No.4471 of 2019, are taken into consideration.