Manubhai Danabhai Vadhel vs State Of Gujarat
2021 Latest Caselaw 1920 Guj

         C/SCA/2418/2021                                     ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 2418 of 2021

==========================================================
                       MANUBHAI DANABHAI VADHEL
                                 Versus
                          STATE OF GUJARAT
==========================================================
Appearance:
MR SHALIN MEHTA, SR. ADVOCATE with ADITI S RAOL(8128) for the
Petitioner(s) No. 1,2,3
for the Respondent(s) No. 2,3,4
MS JYOTI BHATT AGP (99) for the Respondent(s) No. 1
==========================================================

 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 petitioners and Ms. Jyoti Bhatt, 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 petitioners 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 petitioners 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 petitioners should not be extended at least the benefit of the

C/SCA/2418/2021 ORDER

minimum of pay scale.

5. Ms. Jyoti Bhatt, 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