CHETNABEN NARESHKUMAR JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions, all these petitioners who are doctors in Ayurvedic Branch whose initial appointment was in Class - I cadre and subsequently, by way of direct recruitment were appointed in Class - I cadre have prayed for the benefits of higher pay scale, upon completion of 6 years in Class-I cadre from the date on which they have completed 6 years in Class-I cadre as per the Government Resolution dtd. 17/10/1994 and clarificatory Circulars dtd. 6/3/1997 and 22/7/1997. The petitioners have further prayed for 12% interest and to pass necessary directions considering the directions issued by the Hon'ble Apex Court in Special Leave to Appeal (Civil) Nos. 8635 to 8639 of 2014 dtd. 8/9/2014.

(2.) Considering the fact that except for the date of appointment in Class-II and Class-I cadre, since, the other relief prayed for by the petitioners are more or less similar in nature and mainly the grievance of the petitioners is that the petitioners have not been granted the benefit of higher pay scale on completion of six years service in Class-I cadre as per the Government Resolution dtd. 17/10/1994 and subsequent clarifactory circulars, all the prayers prayed for by the petitioners are not reproduced.

(3.) The facts are stated in nutshell are as under:- All the petitioners of three petitions are Ayurveda doctors and all the doctors are having Post Graduate qualification in the Branch of Ayurveda Medicine. Initially their appointment was in the Class-II cadre, upon clearing the selection procedure undertaken by the Gujarat Public Service Commission and thereafter, all the petitioners once again appeared in the examination undertaken by the GPSC for Class-I cadre and completed the same.