SOMNATH BHUPATRAI TRIVEDI Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Sejal Mandavia, learned advocate for the respondent Board waives service of notice of rule.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction and declaration that the petitioner is entitled for second higher grade scale upon his completion of 15 years of service from the date of receipt of first higher grade scale in light of the clarification given by the finance department dated 04.03.2008 and to direct the authorities to grant such benefits to the petitioner.

(3.) Ms. Harshal Pandya, learned advocate for the petitioner would submit that the issue involved in the present petition has been tested by this court in Special Civil Application No. 10320 of 2018 with Special Civil Application No. 10318 of 2018 and that it is undisputed that the facts of the present petition are in pari materia with the issue involved in the above mentioned Spec ORAL ORDER