DANGAR JETSI DEVRAKHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioners serving as the primary Teachers under the respondents Nos.1 and 2 have prayed for the following reliefs:

(2.) The petitioners seek to challenge the action of the respondents in not sanctioning the higher pay scales in accordance with the Government Resolution dated 16th August 1994. The only reason perhaps is that the petitioners have not cleared the CCC (Course on Computer Concept) examination on the date of their completion of nine years of service. According to the petitioners, they have cleared the CCC examination and the benefits of the higher pay scale would be granted to them from the date of passing of the CCC examination and not from the date of their actual right accrued in terms of the Government Resolution of 1994.

(3.) According to the learned counsel appearing for the petitioners, the issue raised in this application is squarely covered by the judgment and order of this Court dated 19th January, 2016 passed in the Special Civil Application No.11198 of 2015 and allied matters. This Court disposed of the Special Civil Application No.11198 of 2015 and allied matters as under: