R.J.THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Art. 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;

(2.) It appears from the materials on record that this is a second round of litigation. The genesis of this litigation lies in the judgment and order passed by this Court dated 28 th July, 1999 passed in the Special Civil Application No.5345 of 1995 and connected petition. By a common order, both the petitions, referred to above, were disposed of in the following terms;

(3.) Pursuant to the liberty reserved by this Court in the above referred order, the writ applicants filed their representations dated 15th Sept., 1999, 22nd Nov., 1999 and 3rd April, 2001 respectively before the Pay Anomaly Committee as well as before the Secretary, Finance Department. It appears that the writ applicants, once again, came before this Court by filing the Special Civil Application No.5740 of 2002, which came to be disposed of vide order dated 25th June, 2002 in the following terms;