STATE OF GUJARAT Vs. HANSABEN DEVJIBHAI PARMAR

JUDGEMENT

(1.) These appeals are filed under Clause 15 of the Letters Patent by the appellants-original respondents against a common oral order dated 17.12.2015 passed by learned Single Judge in Special Civil Application No.2902 of 2015 and allied matters, whereby the learned Single Judge has allowed the petitions.

(2.) As the question involved in these appeals is similar and the impugned order is common in all the petitions, these appeals are disposed off by this common order.

(3.) For the sake of convenience, the facts narrated and referred in Special Civil Application No.2902 of 2015 are recorded in this order. It is the case of the petitioners that the petitioner nos.1 to 16 are serving as Child Development Officers whereas petitioner nos.17 to 22 have retired. All the petitioners were granted the first higher grade scale of Rs.2000-3500 vide order dated 25.7.2002. However, by an order dated 22.12.2014, the respondent no.1 reduced the first higher grade scale of the petitioners from Rs.2000-3500 to Rs.1640-2900 relying upon the Government Resolutions dated 16.8.1994 and 2.7.2007. The petitioners, therefore, filed the captioned petitions wherein the petitioners prayed for the following reliefs: