ROADS & BUILDINGS DEPTT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this petition the petitioner/union has prayed for an appropriate order directing the respondents to revise the pay scale and to remove the anomaly in the pay scale.

(2.) ONE Gujarat State Employees Confederation preferred Special Civil Application No. 24819 of 2006, which came up for hearing before Brother Judge (Coram: H.K.Rathod, J.) and by order dated 30.11.2006, the learned Single Judge of this Court has directed the State Government to take an appropriate decision within a reasonable time and as early as possible and communicate the decision to the petitioner immediately.

(3.) TODAY , when this matter is called out, Shri Dipen Desai, learned AGP under the instructions from the Officer of the Finance Department has submitted that the disputes, which have been raised in the present petition were referred to the Pay Anomaly Committee and in turn the Pay Anomaly Committee has submitted its report to the Sub -Committee and the Sub -Committee has also considered the same and the report is at present with the State Government for its consideration.