ASHISH KIRITKUMAR SHAH 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 advoc s, the petition was taken up for final consideration today.

(2.) This petition is filed seeking following prayers,

(3.) The petitioners were appointed as ad hoc Lecturer (Class-II) in respective Government Polytechnic Colleges, in the year 2008-09 by the Commissioner of Technical Education - respondent No.2 herein, in the pay-scale of Rs.8000-275-13500. It is the grievance of the petitioners that their salary was kept stagnant and the increments were not released. It was the case that though the work discharged by the petitioners was of the same kind and level as was done by the similarly situated ad hoc Lecturers who were appointed prior to May, 2008, the petitioners were denied the equal basic pay, increments, vacation leave, medical, LTC and other benefits.