HARINBHAI DAYARAM JOSHI Vs. DIRECTOR OF AGRICULTURE

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for quashing and setting aside the communication dated 14.07.2009 fixing the pay-scale of Rs.5000-150-8000 and further the petitioner is claiming the higher pay-scale of Rs.5500-175-9000 with effect from 20.05.1998.

(2.) The brief facts of the case leading to filing of the present writ petition are as under:

(3.) Learned advocate Mr.Nirav Thakkar appearing for the petitioner has submitted that the petitioner was granted the higher pay-scale vide order dated 11.02.2004 with effect from 09.03.2001 and was placed in the pay-scale of Rs.5000-150-8000/-. He has submitted that the petitioner is entitled to higher pay-scale with effect from 20.05.1998 on completion of 9 years and that too, in the pay-scale of Rs.5500-170-9000/-, which is meant for the promotional post of Movie Cameraman. Thus, he has submitted that the aforesaid order is required to be quashed and set aside.