VIJYABEN MANSUKHRAM THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms.Nirali Sarda waives service of Rule on behalf of the respondents.

(2.) Considering the issue involved and with the consent of the learned advocates for the respective parties, the matter is taken up for hearing today.

(3.) In both the petitions, the issue involved is similar and all the petitioners are challenging inaction on the part of the respondents in not granting higher pay scale in the cadre of Mukhya Sevika on completion of 9 years of their services.