STATE OF GUJARAT Vs. UDAY HARIOM VYAS

JUDGEMENT

(1.) The present appeal filed by the State under Clause 15 of the Letters Patent, 1865, is directed against the common judgment and order dtd. 6/10/2021 passed by the learned Single Judge in the captioned writ petition being Special Civil Application No.6191 of 2003 and allied matters, allowing the writ petition filed by the respondent-employees by quashing and setting aside the Reports of the Expert Committees of the year 2003 and 2018. The learned Single Judge has further recorded that the original-petitioners are entitled to the pay- scale of Lecturers teaching Computer Science with effect from 1/1/1996 and the arrears.

(2.) Since the learned Single Judge has passed the impugned judgment and order dtd. 6/10/2021 by taking up the captioned writ petition being Special Civil Application No.6191 of 2003 as a lead matter, we are accordingly examining the facts and law.

(3.) The issue raised in the present appeal pertains to the demand of "Computer Programmers" demanding the pay-scale of Rs.2200.004000/- with effect from 1/1/1986 by considering them as "teaching staff of the respective colleges", which are affiliated to the respondent No.3 - Gujarat University. Thus, the issue is premised on the doctrine of "Equal Pay for Equal Work."