(1.) Since all the captioned batch of petitioners are raising common issue, i.e., non-grant of appropriate higher pay scale by the respondent to the petitioner and, therefore, at the request of learned advocates for the respective parties, the matters are heard and decided together by way of this common CAV Judgment. For the sake of convenience, Special Civil Application No. 11084 of 2013 is considered as lead matter and the facts and prayers made therein are taken.
(2.) Heard Mr. Rishabh Acharya, learned advocate with Ms. Harshal N. Pandya, learned advocate for the petitioner and Mr. Kanubhai M. Patel, learned Senior Advocate with Ms. Dharmishta Raval, learned advocate with Mr. Hamesh C. Naidu, learned advocate for the respondent, at length.
(3.) The present writ petition is filed under Articles 14, 16, and 226 of the Constitution of India, inter alia, seeking following reliefs:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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