PATEL BHARAT KARSANDAS Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned advocate Mr. N. H. Kinkhabvala for learned advocate Mr. N. K. Majmudar for the petitioners.

(2.) It is for the following reliefs that the petitioner has invoked the jurisdiction of this court under Article 226 of the Constitution,

(3.) Thus, two orders are brought under challenge. The first order is office order dated 28.3.2019 passed in case of petitioner No.1 by the Chief Engineer of Gujarat Water Supply and Sewerage Board- the respondent No.3 herein. By the said order, the petitioner No.1 was taken in service as un-skilled rojamdar and was given fixed pay of Rs. 2550/- in the pay-scale of Rs. 2550-3200. The other order is in respect of petitioner No.2 being order dated 22.3.2019, whereby the petitioner No.2 was reinstated as rojamdar (work charged) in the pay scale of Rs. 2550-3200 with other benefits admissible to the work charged employees.