MAHENDRASINH MANGALSINH JADEJA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) Rule.

(3.) In the present writ petition, the petitioner has prayed for extending the benefit of recommendation of 7th Pay Commission and revised pay- scale with effect from 1/1/2016.