STATE OF GUJARAT Vs. P.A. BHATT

JUDGEMENT

(1.) Since common questions of fact and law are involved in these batch of appeals and the challenge is also to the selfsame order passed by the learned Single Judge, those were taken up for hearing together and are being disposed of by this common judgment and order.

(2.) These appeals under Clause 15 of the Letters Patent are at the instance of the State of Gujarat, being an unsuccessful respondent in a batch of writ-applications, and are directed against a common judgment and order passed by the learned Single Judge dated 26th July, 2012, by which His Lordship allowed the writ-applications filed by the petitioners (respondents herein), directing the State Government to extend the benefit of the Tikku Pay Commission, in the matter of higher pay-scale in favour of all the petitioners.

(3.) Factual matrix: