LAWS(GJH)-2012-3-183

B H DESAI Vs. GUJARAT MERITIME BOARD

Decided On March 07, 2012
B.H.Desai Appellant
V/S
Gujarat Meritime Board Respondents

JUDGEMENT

(1.) THE petitioners have prayed for the following reliefs :

(2.) AS the facts arising in these three petitions are identical and even as per earlier order dated 5.2.2008 the petitions were ordered to be heard together and that Special Civil Application No. 262 of 2008 all three petitions are disposed of by this common judgment.

(3.) PETITIONER in Special Civil Application No. 30536 of 2007 is working as Tide Watcher, who was appointed on 19.12.1986 and is granted higher grade scale with effect from 13.1.1998 by order dated 28.7.1998 whereby the petitioner is placed in the pay scale of Rs.5000-8000.