RAKESH PRABHUDAS GADIT Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Admit. Learned advocates waive service of notice of admission for and on behalf of the respective respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the present appeals are taken up for final hearing and are heard together.

(3.) The issue raised in all these appeals is with regard to grant of regular pay-scale to those employees, who are appointed on compassionate appointment on fixed pay-scale. Number of judgements are cited before this Court by the learned advocates for the respective parties conferring regular pay-scale to the employees from their initial date of appointment. The issue is no more res integra. Against the couple of orders, the SLPs are also dismissed. Thus, the issue of conferring the regular pay scale to those employees, who are initially appointed on a fixed pay on compassionate appointment, does not need further deliberation. However, the issue, which calls for interference by this Court is with regard to grant of actual arrears to such employees, who have belatedly approached this Court by filing the writ petitions.