VINODCHANDRA DEVPRASAD SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioners have prayed for the following reliefs:

(2.) At the outset, learned advocate Mr.Atit Thakore appearing for the petitioners has invited the attention of this Court to the judgment dated 31.03.2014 passed in the case of Additional Assistant Engineers Association & Ors. vs. State of Gujarat and Anr., (Letters Patent Appeal No.834 of 2012) and submitted that the petitioners at the relevant time were working as Additional Assistant Engineers and hence they are also entitled to similar benefits as granted by this Court in the said judgment. He has submitted that the petitioners are also identically situated Additional Engineers and hence, they are entitled to the pay-scale of Rs.1640-2900 as held by the Division Bench. He has submitted that the aforesaid judgment was accepted by the State Government and the Finance Department vide resolution dated 28.07.2015 implemented the said judgment and granted the benefits to the Additional Assistant Engineers with effect from 01.01.1986.

(3.) Learned advocate Mr.Bachani appearing for the respondent no.4, while placing reliance on the affidavit-in-reply has submitted that since the petitioners have retired long back, their service books have not been found despite carrying out necessary exercise in this regard, hence their pay fixation is not done.