STATE OF GUJARAT Vs. HASMUKHBHAI JIVABHAI PATEL

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals and as such arise out of impugned common judgment and order passed by the learned Single Judge passed in Special Civil Application No.3210 of 2016 and other allied Special Civil Applications, all these appeals are heard, decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge dated 19.04.2017 passed in Special Civil Application No.3210 of 2016 and other allied Special Civil Applications, by which, learned Single Judge has allowed the Special Civil Applications (130 in numbers) and has directed the original respondents- appellants herein to remove the anomaly in the pay of the petitioners qua their juniors, by stepping up their pay to the figure equal to the pay as fixed for their respective juniors and grant the original petitioners the benefits of Senior Scale and Selection Grade with effect from the dates when their juniors were granted the said benefits, the original respondents- State of Gujarat and others have preferred the present Letters Patent Appeals under Clause 15 of the Letters Patent.

(3.) Shri Kamal Trivedi, learned Advocate General has appeared with Ms. Sangita Vishen, learned Assistant Government Pleader appearing on behalf of the respective appellants. Shri S.N. Shelat, learned Senior Advocate has appeared with Ms. V.D. Nanavati, learned advocate, Shri Shalin Mehta, learned Senior Advocate has appeared with Ms. Vidhi Bhatt, learned advocate and Shri Punit Juneja, learned advocate has appeared on behalf of the respective private respondents- original petitioners in respective appeals.