JAYMIN RASHMIKANT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J. K. Shah, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for an appropriate writ, order and/or direction, to quash and set aside the impugned orders dated 2nd April,2009 [annexure A] and 16th January,2009 [annexure L] issued by respondent No. 3 by cancelling the benefit of revised first higher pay scale of Rs. 4000-6000 by counting their 9 years' service from the date of their entry in service and directing to grant first higher pay scale to the respective petitioners from the date of their entry in the Agriculture and Cooperation Department.