PRARTHANA MANISH PUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nidhi Vyas, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State

(2.) With the consent of the learned advocates for the respective parties, these petitions are taken up for final hearing today.

(3.) In these petitions, under Article 226 of the Constitution of India, the prayers of the petitioners to grant them the benefit of selection grade of Rs.12,000.0018,300/-. Also under the challenge in these petitions are communication dtd. 1/6/2015 by which the case of the petitioners for the grant of selection grade as prayed for was rejected on the ground that the petitioners have undergone after 5/3/2010.