LAWS(GJH)-2023-4-752

DEPUTY SECRETARY Vs. UPENDRASINH RANJITSINH JADEJA

Decided On April 25, 2023
DEPUTY SECRETARY Appellant
V/S
Upendrasinh Ranjitsinh Jadeja Respondents

JUDGEMENT

(1.) This appeal is directed by the appellant- original Respondent Nos. 3 to 6, against the judgment and order, dtd.: 20/10/2022, passed by the learned Single Judge of this Court in Special Civil Application No. 6635 of 2022, whereby, the learned Single Judge allowed the petition filed by the original petitioner-private Opponent Nos. 1 to 58, herein.

(2.) Heard, learned Advocate, Ms. Mandavia, appearing for the appellants, learned Advocate, Ms. Patel, appearing for Opponent No. 1 to 58 and learned AGP, Mr. Dixit, for Respondent Nos. 59 and 60.

(3.) Learned Advocate, Ms. Mandavia, appearing for the appellants submitted that the original petitioners had filed the captioned petition with a prayer to grant them the benefit of the recommendations of the 7th Pay Commission and the Revised Pay-Scale with effect from 1/1/2016.