STATE OF GUJARAT Vs. CHAMPUSINH CHHATRASINH CHAUHAN

JUDGEMENT

(1.) Heard learned advocates for the parties namely Mr. Dhawan Jayswal, learned AGP for the appellant and Mr. Shalin Mehta, learned Senior Counsel for the respondent.

(2.) This appeal, under Clause 15 of the Letters Patent, is preferred by the State of Gujarat and other authorities - original respondents no. 1 to 4 of the writ petition challenging the order dated 26.08.2016 passed in Special Civil Application No. 8814 of 2008 whereby the prayer of the writ petitioner to issue a writ of mandamus or any other appropriate writ, order or directions against the respondent State authority to fix his pay scale for the designation of driver with all consequential benefits and arrears etc came to be accepted.

(3.) Certain facts about the service record of the writ petitioner in paragraphs 2 and 3 of the impugned order are not in dispute. Hence, we reproduce paragraphs 2 and 3 as under: