DINESHBHAI MANUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Shalin Mehta for learned Advocate Ms. Shikha Panchal for the petitioner and learned AGP Ms. Dharitri Pancholi for the respondent-State.

(2.) By way of this petition, the petitioner raises a grievance as regard his non-regularization as well as non-payment of salary in the minimum of pay scale.

(3.) Having regard to the submissions made by learned Senior Advocate Mr. Mehta, issue Notice to the respondents returnable on 24/1/2022.