HASMUKHBHAI KANHAIYALAL JAYSWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Gaurav K. Mehta for the petitioner and learned AGP Ms. Vrunda C. Shah for the respondent-State.

(2.) Rule returnable forthwith. Learned AGP waives service of Rule for the respondent-State.

(3.) By way of this petition, the petitioner inter alia seeks grant of benefit of payment of salary minimum of pay scale.