RAJENDRASINH K. JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shalin Mehta, learned Senior Advocate assisted by Ms. Ashlesha M. Patel, learned advocate for the petitioners, Mr. Meet Thakkar, learned AGP for respondent No.1 - State as well as Mr. H.S. Munshaw, learned counsel for respondent Nos.3 and 4.

(2.) In all these petitions, the petitioners - Daily Wagers of the respondent - Board are beneficiaries of the GR dtd. 17/10/1988. They belong to the category of Daily Wagers who were appointed between the period from 17/10/1988 to 30/11/1994. The case of the petitioners is that they are entitled to the benefits of the 7th Pay Commission together with the arrears with effect from 1/1/2016.

(3.) On 14/8/2018, the Government passed a Resolution extending the benefits of the 7th Pay Commission to the Daily Wagers appointed pre 17/10/1988, appointed in between the period from 17/10/1988 to 30/11/1994 and post 30/11/1994. Pursuant to this Resolution, the actual benefits of the 7th pay commission with effect from 1/1/2016 was given to pre 17/10/1988 and post 30/11/1994 appointees. The Resolution dtd. 14/8/2018, condition No.3 thereof indicated that the benefits to all the three categories i.e. daily wagers appointed pre 1988, daily wagers appointed between the period from 17/10/1988 to 30/11/1994 shall be given the benefits of the 7th Pay Commission, however, it shall be from 1/1/2016, from the date when the Government approves such payment.