SOLANKI PANKITKUMAR PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) Learned advocate Mr. D. A. Sankhesara appearing for the petitioners submits that the petitioners are Class-IV part-time employees working under respondent Nos.3 and 4 in the various courts established in Sabarkantha and Himmatnagar Districts. He further submits that earlier, the present Special Civil Application was tagged along with Special Civil Application No.7693 of 2017 and other connected petitions. He submits that Special Civil Application No.7693 of 2017 and other connected petitions have been disposed of by common oral order dtd. 24/1/2022 holding that the petitioners therein are entitled to the benefit of wages at the minimum of the pay-scale in accordance with Government Resolution dtd. 16/7/2019. Learned advocate Mr. Sankhesara submits that in the present case, the petitioners are rendering similar services and therefore, he restricts his prayer only to the conferment of the wages at the minimum of the pay scale in terms of Government Resolution dtd. 16/7/2019.

(3.) Learned AGP Mr. Ayaan Patel for respondent No.1 and learned advocate Ms. P. J. Davawala for respondent Nos.3 and 4 do not dispute the fact that the present petitioners will also be covered by Government Resolution dtd. 16/7/2019.