JAGDIP PARMANANDBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications is more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The petitioners are all employees of the Gujarat Water Resources Development Corporation. Over a period of time, they were sent on deputation to different departments. The details are as under:

(3.) The challenge, in all the writ applications, is to the decision of the State Government in extending the benefits of the Sixth Pay Commission w.e.f. 01.01.2009, instead of 01.01.2006. It is the case of the petitioners that there is no valid, rational or justifiable reason to deny the revision of pay scales to the employees of the Corporation of the Sixth Pay Commission w.e.f. 01.01.2006, except the fact that they are employees of the Corporation i.e. the Gujarat Water Resources Development Corporation. About 1571 employees of the different Boards and Corporations have been granted the revised pay scales of the Sixth Pay Commission w.e.f 01.01.2006. It is the case of the petitioners that the impugned action of the respondents in denying the legal, statutory and constitutional right to get the revised pay scales w.e.f. 01.01.2006 is absolutely illegal, arbitrary, unjust, unreasonable, discriminatory and violative of the fundamental right guaranteed under Articles 14 and 16 of the Constitution of India.