PATEL RAKESHBHAI PRABHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Some of these Special Civil Applications have been filed by the petitioners for a prayer that the petitioners therein are entitled to the benefit of 'Equal Pay for Equal Work'. It is their case that they are being paid salaries in the pay-scale of Rs.5200.0020200 whereas they are entitled to be paid salaries in the pay-scale of Rs.9300.0034800 (Grade Pay Rs.4200.00.00.00), at par with other secondary teachers of equivalent grade and doing the same and similar nature of duties.

(2.) This prayer is based on the following facts: (For the purposes of deciding these petitions, facts of Special Civil Application No. 9867 of 2020 are considered).

(3.) In context of the arguments made by learned Senior Advocate Mr. Oza for the petitioners, extensive reliance was placed on an interim order dtd. 7/6/2017 passed in a batch of petitions with the same prayer. Mr. Oza would extensively read the order and submit that the submissions recorded in that order be treated as his submissions. Since, a request was so made it will be relevant to reproduce the submissions made by learned Senior Counsel therein when the order dtd. 7/6/2017 was passed: