AMRISH NATUBHAI PATEL Vs. KARAMSAD MUNICIPAL BOROUGH

JUDGEMENT

(1.) RULE. Learned advocate Mr.Mukesh H. Rathod for respondent Nos. 1 & 2 waived notice of Rule. With the consent of parties, this matter is taken up for final hearing today.

(2.) The present petition is filed for various prayers, one is to direct the respondents to pay pay scale as per 4th Pay Commission with effect from 1.1.1986 and in alternative, the petitioners have prayed for paying arrears with effect from 1.1.1990. The petitioners have also prayed for giving directions to the respondents to pay arrears as confirmed and directed by this Court in Special Civil Application No.8589 of 1999 with interest.

(3.) It has been submitted by the learned advocate Mr.T.R.Mishra appearing for the petitioners that inspite of the order dated 21.3.2001 passed by this Court [ Coram : Justice K.M.Mehta, J.] in Special Civil Application No.8589 / 1999, no payment towards arrears is made though as per the direction given by this Court, arrears were to be completed in the year 2001.