JAVED MANOJ TADVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Sonwane appears on behalf of respondent Nos. 5 and 6.

(2.) The petitioners were working as ambulance drivers with Primary Health Centres in Jalgaon District and were receiving a consolidated honourarium are coming with following prayers :

(3.) We have heard both the sides. This Court in several matters in respect of ambulance drivers, viz. Kiran Suresh Patil and others Vs. Union of India (Writ Petition No. 4312 of 2023) vide order dtd. 17/4/2023 and Dhiraj Sudhakarrao Wankhede Vs. Zilla Parishad, Chandrapur ( Writ Petition No. 2247 of 2014 - Nagpur) vide order dtd. 20/11/2019 have granted interim relief of continuation on the post so long as the scheme under which they have been recruited lasts and further been directed to be paid minimum pay scale in the lowest grade as is available to the regular employees.