BHALCHANDRA MANILAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Asst. Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 1 to 4 in Special Civil Application Nos. 6662, 6793 and 6794 of 2009, Mr Pranav Dave, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 1 to 4 in Special Civil Application Nos. 6795, 6796 and 6797 of 2009 and Mr Shivang Shukla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 1 to 4 in Special Civil Application Nos. 6798 and 6799 of 2009. with the consent of the learned advocates appearing on behalf of the respective parties, all these petitions are taken up for final hearing today.

(2.) AS common question of facts and law arise in all these petitions and as the Special Civil Application No. 6662 of 2009 is main petition and Special Civil Application Nos. 6793 to 6799 of 2009 are one page petitions, all these petitions are disposed of by this common judgement and order.

(3.) IN all these petitions the respective petitioners have prayed for appropriate writ, order and/or direction quashing and setting aside the impugned orders of the respondents (Annexure-A collectively) cancelling the earlier orders of granting benefit of pay scale of Skill Worker in the pay scale of Rs. 3050-75-3950-80-4590 and initiating recovery of excess payment from the petitioners.