PRAFULBHAI MADHAVLAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition the petitioner has prayed for directions directing the respondents to give the benefit of Fourth Pay Commission, and revised pay scale as per GR dated 27.10.1989 to the petitioner with retrospective effect.

(2.) The brief facts of the case are as under :-

(3.) Heard learned advocates for the respective parties and perused the documents on record.