SURESH ALAMCHAND BHAMBHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the fact that identical issue is involved in all the petitions, they are disposed of by this common judgment by treating Special Civil Application No.18621 of 2016 as lead matter. In the said lead matter being Special Civil Application No.18621 of 2016, the petitioner has prayed for below mentioned relief/s:-

(2.) So far as the lead matter, i.e. Special Civil Application No.18621 of 2016 is concerned, same is arising from the following background of facts:-

(3.) In view of the above facts, since the respondent authorities has not given benefits of revised pay scale to the petitioners, the petitioners have preferred present petition before this court and prayed for benefits of revised pay scale from 1/1/1986.