MANHARBA P ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Supehia, learned advocate for the petitioner, and Mr. Raval, learned AGP, for the respondent State. 1.1 Rule.

(2.) THE petitioner has approached this Court seeking below mentioned relief/direction:-

(3.) THE relevant factual aspects are not in dispute inasmuch as it is not in dispute that the petitioner came to be appointed vide appointment letter dated 3.3.1987 and she resumed her duties on 24.4.1987. It is also not in dispute that the Government has declared the policy, which is reflected from the above mentioned Rules of 1993 read with GR dated 16.8.1994, which provides for benefit of first higher grade to the employees, who completes service of 9 years.