HASMUKHBHAI JIVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This analogous cluster of 130 matters involves similar questions of facts and law, and therefore all the matters were heard together finally at the admission stage with the consent of the learned Advocates for the parties.

(2.) Special Civil Application No.3210 of 2016 being the lead matter, the facts of the said petition shall be considered for the sake of convenience. The petitioner in the said petition has prayed for the following reliefs in paragraph 24:-

(3.) The petitioners in Special Civil Application No.16061 of 2016 and others have additionally prayed to direct the respondents to grant the benefits of senior scale/selection grade, which have already become due and to place the petitioners to the same stage in the pay-scale of Rs.37,400-67,000.00 in which the juniors to the petitioners have been placed as on today.