SUNIL KUMAR CHIMANLAL VANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue RULE, returnable forthwith. Ms. Suman Motla, learned Assistant Government Pleader waives service of Rule for and on behalf of the respondents - State.

(2.) Heard Mr. Sahil M. Shah, learned advocate for Mr. Rushabh R. Shah, learned advocate appearing for the petitioners and Ms. Suman Motla, learned Assistant Government Pleader appearing for the respondents- State.

(3.) By way of the present petition, petitioners herein have prayed for issuance of directions to the concerned respondents to revise the entry level pay of the petitioners by stepping up of the pay, so as to make the same to the entry level pay of the direct recruits.