VALA RAHUL KANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the consent and request of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) The petitioners, by filing the present petition, have prayed to set aside order dated 21st February, 2019 as well as order dated 18th February, 2019 passed by respondent No.2 - Commissioner of Technical Education as well as State Government, whereby benefits of higher pay-scale is not granted to the petitioners restricting such benefits only in respect of similarly situated petitioners of Special Civil Application No.8152 of 2015.

(3.) All the four petitioners came to be appointed as ad hoc Lecturers in the Government Engineering College between May, 2008 and February, 2009. They have been working on the substantive post of Lecturer and have been paid only Rs.08,000/- in the pay-scale of Rs.8000-275-13500. Nor they have been given any annual increments, vacation leave (Earned Leave), LTC or any other benefits such as 6 th Pay Commission benefits.