RAJUBHAI GOKALBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all these 23 petitions involved similar facts, same set of contentions and identical grievance, they were notified and heard together to be treated for disposal by this common order.

(2.) In all these petitions, the petitioners have prayed to direct the respondents to grant them the pay-scale of Class-III employees. The petitioners who are Conductors, want this Court to hold that the action on part of the respondents in granting them the pay-scale of Class-IV is illegal.

(3.) Drawing the representative facts from first captioned Special Civil Application No.9898 of 2017, the petitioners came to be appointed as Conductors by respondent No.3 - Gujarat State Road Transport Corporation by order dated 26th February, 2011 for a period of five years on a fixed pay of Rs.4500/- per month. The appointment was given on conditions including condition No.11 mentioned in the appointment order that if the services were found satisfactory during five years, the employee would be given permanent status in minimum pay-scale at the expiry of five years. In other words, on completion of five years of satisfactory services, petitioners were to be considered as regular employees with extension of regular pay-scale.