STATE OF GUJARAT Vs. R N PRAJAPATI

JUDGEMENT

(1.) This appeal, under Clause 15 of the Letters Patent has been filed by the State of Gujarat challenging the judgement of the learned Single Judge dated 10.01.2017. By the judgement under challenge, the learned Single Judge allowed the respondent's petition and held that the respondent - original petitioner is legally entitled to the benefit of the first higher grade scale of Rs.8000-13,500 in the cadre of Registrar, Class-II with effect from 03.09.1996.

(2.) The facts in brief are as under:

(3.) Mr. Rohan Yagnik, learned Assistant Government Pleader has assailed the findings of the learned Single Judge by making the following submissions: