- (1.) As the issues concerned in the above referred to I.A.s and Special Leave Petition are one and the same, the same are being disposed of by this common judgment.
(2.) Leave granted in SLP (C) No. 737 of 2012.
(3.) The appeal is directed against the Division Bench order of the Gujarat High Court dated 07.09.2011 by which the Appellants prayer for direction to the State of Gujarat to implement the Justice Shetty Commission's Report in view of the order passed by this Court by granting the pay-scale to non-Judicial Staff of Subordinate Courts in the State of Gujarat w.e.f. 01.04.2003 has been declined for the period after 31.12.2005.;