DIPAK B PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS Harshal Pandya, learned advocate appearing on behalf of the petitioner has placed on record the order dated 24/11/2008 with respect to the higher pay-scale, which is directed to be taken on record. Ms. Harshal Pandya, learned advocate appearing on behalf of the petitioner has submitted that in view of the above, grievance of the petitioner does not survive. Hence, the present Special Civil Application is disposed of as the grievance does not survive in view of the subsequent development. Rule is discharged. No cost. Ad-interim relief granted earlier, if any, stands vacated.