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Judgment
Aniruddha P. Mayee, J
It is submitted by learned advocate Mr. Harsh Gajjar for the petitioner that in the further affidavit in reply on behalf of respondent No.3, the State Government has stated that they will not implement the recommendation of the Pay Anomalies Committee and Sub Committee of the Cabinet vide Resolution dated 23.11.2011. Para 5 of the affidavit reads as under:
“5. It is respectfully submitted that the Government of Gujarat has decided not to implement the recommendation of pay anomalies committee and Sub-Committee of the Cabinet vide resolution dated 23.11.2011.”
He submits that in view of the averments made in para 5 of the said affidavit the very basis of the impugned order does not remain. He, therefore, submits that the Special Civil Application may be disposed of with a liberty being granted to the petitioner to make a fresh representation on his cost to the appropriate authority concerned.
The learned AGP Mr.Meet Thakkar has no objection if such a representation is made. He further submits that such representation shall be decided expeditiously.
In view of the aforesaid statements of the learned advocate for the petitioner, the present writ petition is disposed of as not pressed. The petitioner shall be at liberty to make an appropriate representation with respect to equivalent pay scale to the appropriate authority concerned. If such a representation is made, the same shall be decided on its own merits in accordance with law. It is made clear that this Court has not gone into the merits of the case and no observations are made on the merits of the case.