As per case facts, Junior Scientific Assistants (Petitioners) sought a higher pay scale, specifically that of Senior Scientific Assistant (SSA), their next promotional post, after completing nine years of service. ... The Ahmedabad Municipal Corporation (AMC) granted a lower higher pay scale, claiming no promotional avenue existed from JSA to SSA. However, some Petitioners were indeed promoted to SSA prior to 2011 Recruitment Rules. This created an anomaly, acknowledged by AMC's internal finance department, which recommended granting the higher pay scale of SSA to all. Despite this, AMC rejected the claim, leading to this Writ Petition. The question arose whether a promotional path from JSA to SSA existed prior to the 2011 Recruitment Rules and if Petitioners were entitled to the higher pay scale of SSA retrospectively. Finally, the Court determined that a promotional avenue from JSA to SSA existed before the 2011 Rules, as evidenced by earlier promotions and internal documents. The AMC's denial was misconceived and violated the Constitution. The Court quashed AMC's communication and directed payment of the differential higher pay scale amount with interest to all Petitioners.