STATE OF GUJARAT Vs. MADHUSUDAN S PANDYA

JUDGEMENT

(1.) In this group of three Letters Patent Appeals, the common, but interesting question, which has come up for our consideration and adjudication is as to whether the Librarians, working in the District Libraries, are entitled to the same pay-scale and benefit as that of the Librarians in the University in the backdrop and factual matrix highlighted hereinbelow.

(2.) This group of three L.P.As. are taken up simultaneously as they are arising out of the common judgment and raising common questions.

(3.) A skeleton projection of facts requiring for appreciation, consideration and adjudication of the points involved may first be highlighted at this stage. The respondents' petition, in all the three appeals, came to be finalised by common judgement, which is under challenge, at the instance of the State of Gujarat, under Clause-15 of the Letters Patent.