SHUKLA SHILPA VINODRAI Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) In all these appeals filed by the Rajkot Municipal Corporation as well as the employees challenge is to the the order of the learned Single Judge dtd. 21/10/2019.

(2.) Briefly stated, the employees who are the applicants before the Gujarat Secondary Education Tribunal, had approached the Tribunal seeking relief of regularization and pay-scale. It was their case that, they were performing duties with the Corporation on a fixed remuneration. They were entitled, according to them, to a regular salary in a regular pay-scale. They, accordingly, have prayed for regularization.

(3.) Learned counsel Mr. Gadhia, appearing for the appellants in the appeals at the hands of the Corporation, would submit that since there was no pleading for equal pay for equal work to claim entitlement, the Tribunal as well as the learned Single Judge committed an error in granting relief as prayed for, moreover the learned Single Judge directed to grant minimum of pay-scale from the date of their initial appointment when they were not regularly selected, such a direction is contrary to law. The employees in their turn have challenged the order of the learned Single Judge on the ground that granting of minimum pay-scale was not correct and regular salary ought to have been granted.