STATE OF GUJARAT Vs. SUMITRABEN RATNABHAI GAMIT

JUDGEMENT

(1.) This appeal under Clause-15 of the Letters Patent has been filed by the appellant - State challenging the order dtd. 2/5/2023 passed by the learned Single Judge which allowed the petition of the respondent, directing the appellant-State herein to grant the respondent the benefits of First Higher Pay Scale i.e. Rs.2000.003,500/- and all consequential benefits.

(2.) Reading of the order of the learned Single Judge indicates that the learned Single Judge relying on an order of the Division Bench rendered in Letters Patent Appeal No. 663 of 2000, passed an order extensively referring to the earlier orders passed by this Court. Para 9 of the order of the learned Single Judge reads as under:

(3.) Ms.Sejal Mandavia, learned counsel appearing for the respondent, submits that even pursuant to the order of the learned Single Judge, the benefits of the First Higher Pay-scale have been extended to the original petitioner - respondent herein.