RV JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN both the petitions, the prayers made by the petitioners are to issue appropriate directions to respondents to prove and to revise the pay-sale of Block Extension Educators now, re-designated as Block Information, Education and Communication Officer to Rs. 1640-2900 with effect from 01. 01. 1986.

(2.) WHEN the matter is taken up for hearing, it has been stated by Mr. Hathi, learned counsel appearing for the petitioners as per the telephonic instruction received by him through the Association, that the petitioners have approached to the Anamoly Committee appointed by the State Government headed by Justice N. B. Patel, Former Judge of this Court. However, he states that he is not aware about any decision taken by the Committee in this regard or action thereafter.

(3.) EVEN otherwise also, parity of the pay-scale and equivalence in the cadre, nature of work, etc. are all fact finding inquiry to be undertaken by the expert body appointed for such purpose.