STATE OF GUJARAT Vs. LUHAR ARJANBHAI CHHAGANBHAI

JUDGEMENT

(1.) HEARD Ms. Manisha L. Shah, learned AGP for the petitioner and Mr. Mrugesh J. Patel, learned advocate for Mr. Barot learned advocate for the respondent.

(2.) THE petitioner-State of Gujarat has preferred the present petition against the judgment and order dated 20.3.1998 passed by the Gujarat Secondary Education Tribunal, Ahmedabad in Application No.189 of 1990 whereby the petitioner State of Gujarat has been directed to grant benefit of selection grade in 20% quota with effect from 1.7.1983 with benefit of one additional increment to the respondent and to pay arrears accordingly.

(3.) THE petitioner also assailed the judgment on the ground that the petitioner was engaged on part time basis and therefore he did not qualify for the benefit under G.R. dated 23.7.1981, on which the petitioner had based his claim.