SAIYED RAFIQBHAI HABIBBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal today itself. Rule. Learned AGP Mr. Sanjay Udhwani waives service of rule on behalf of respondent Nos.1,3 and 4 and learned advocate Mr. M. B. Parikh waives service of rule on behalf of respondent No.2.

(2.) By way of this petition, the petitioner has prayed for the following reliefs :-

(3.) At the outset, learned advocate Mr. M. B. Parikh appearing for respondent No.2 has placed on record two orders dtd. 7/4/2022 and 16/5/2023 passed by the Chief Officer, Bagasara Nagarpalika whereby the benefit of 6 th Pay Commission as well as 7th Pay Commission was granted in favour of the petitioner and actually the same has been paid as well. In view of the above referred orders, learned advocate Ms. Shaikh does not press the said relief in respect of grant of benefit of 6 th Pay Commission and hence, now the petition would survive only in respect of claim to the benefit of higher pay scale and promotion.