DISTRICT DEVELOPMENT OFFICER Vs. MANISHKUMAR GAURISHANKAR MEHTA

JUDGEMENT

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

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today itself.

(3.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent, 1865, is directed against the order dtd. 19/4/2019 passed by the learned Single Judge allowing the captioned writ petition by directing the appellant - authorities to reinstate the respondents and also to pay minimum pay- scale, as envisaged in the Circular dtd. 16/7/2019 issued by the Government of Gujarat through its Finance Department with effect from 1/1/2019 till the date of reinstatement and continue to do so till the date of their superannuation.