Kothari Nurmahmad Miraji vs State Of Gujarat
2021 Latest Caselaw 1913 Guj

         C/SCA/2421/2021                                      ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 2421 of 2021

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                       KOTHARI NURMAHMAD MIRAJI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR SHALIN MEHTA, SR. ADVOCATE with ADITI S RAOL(8128) for the
Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
MR KRUTIK PARIKH AGP (99) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 09/02/2021

                              ORAL ORDER

1. Heard Mr. Shalin Mehta, learned Senior Advocate assisted by Ms. Aditi Raol, learned advocate for the petitioner and Mr. Krutik Parikh, learned AGP for the respondent-State.

2. Let there be Notice returnable on 16.2.2021.

3. In the meantime, the respondents are directed to consider the case of the petitioner for being granted the benefit of Government Resolution dated 16.07.2019. This is in view of the fact that the judgment rendered in an identically situated case in Special Civil Application No.7462 of 2012 confirmed by the Division Bench in Letters Patent Appeal No.1155 of 2019, the employees who are similarly situated as the petitioner have been granted the benefit of the minimum of the pay scale of Rs.14,800/-.

4. On the returnable date, the respondents shall respond as to why the writ petitioner should not be extended at least the benefit of the minimum

C/SCA/2421/2021 ORDER

of pay scale.

5. Mr. Krutik Parikh, learned AGP waives service of notice for the respondent No.1-State.

6. Direct service by e-mail is permitted for rest of the respondents.

(A.G.URAIZEE, J) Z.G. SHAIKH