KRUPESH CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr Hemant Makwana, learned AGP appearing for the respondent nos.1 & 2 and Mr Mukesh Rathod, learned advocate appearing for the respondent nos. 3 & 4 waive service of rule.

(2.) The petitioners have approached this Court under Article 226 of the Constitution of India challenging the order dated 05.09.07 passed by the Collector, Anand staying the enforcement and implementation of the Resolution No. 75 passed by the Municipality dated 10.08.07 whereunder the municipality decided to accord the benefit of 5th Pay Commission to the present petitioners.

(3.) Mr T.R Mishra, learned advocate appearing for the petitioners has submitted that the present petitioners are serving in the municipalities since years and they have been infact granted the benefit of the 4th Pay Commission.