V N SHAH Vs. DIRECTOR OF MUNICIPALITIES

JUDGEMENT

(1.) WITH the consent of the learned advocates appearing for both the sides the matters are finally heard today. In all the petitions common question arises for consideration they are being considered by this common order.

(2.) THE petitioners have approached this Court for challenging the legality and validity of the order dated 16. 05. 2007, passed by the Director of Municipality, whereby the resolution of the municipality has been suspended, mainly because the expenses of the establishment exceeded 45 percent of the total revenue of the municipality, and it is further observed that whenever expenses of establishment are up to 45 percent of the revenue, it would be open to the municipality to move proposal for reconferment of the benefits of the fifth pay commission upon the municipal employees.

(3.) I have heard learned Counsel Mr. Panchal for the petitioners, Ms. Krina Calla learned AGP for the respondent No. 1 and Ms. Sneha A Joshi learned Counsel for the municipality.