DESAI PRAVINCHANDRA RANCHHODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petitions are filed by the respective petitioners under Article 226 of the Constitution of India for the following reliefs;

(2.) As both the petitions are arising out of the same issue, they are being disposed of by this common judgment.

(3.) The issues arise in both the petitions are to give effect to the Government Resolution dtd. 9/10/1992 from 1/1/1986 instead of 1/4/1992 and to pay the arrears of difference in salary and difference in increments with interest and refix the salaries / pay of the Additional Assistant Engineers.