PATEL CHAITALIBEN BHIKABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since this group of petitions involves identical questions of facts and law, it is being decided by this common order.

(2.) The facts are drawn from Special Civil Application No.1582 of 2017, treating it as the lead matter, which read as under:

(3.) At the time of issuance of notice, while waiving the service of notice, the learned Assistant Government Pleader Ms.Asmita Patel raised certain factual questions to support the stand of the respondent of voicing disentitlement of the petitioner to get higher payscale in absence of the CCC certificate issued by the Dr.Babasaheb Ambedkar Open University.