BHARATBHAI NATVERLAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. With the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) THE appellant was appointed as work-charge labour in Class-IV on 6.9.1960 of Department of respondent No.2. He passed his Wireman examination and he was promoted on 6.10.1965 as Pump Operator. It is not disputed that the appellant has been retired by the respondents on 31st October 1996. After three years of his retirement, in 1999, the appellant filed writ petition, praying following two reliefs:-

(3.) IN view of the decision of the Hon'ble Apex Court, we are of the considered opinion that the appellant cannot challenge, after his retirement from service, that his pay scale has wrongly been fixed in his entire service career, and pray for correction of pay scale and grant of new pay scale.