RAVINDRAKUMAR THAKORLAL GARASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under article 226 of the Constitution of India is filed praying reliefs as under:-

(2.) Essentially, the claim in the petition is to receive benefit of third higher pay scale with effect from 2001 since when the petitioner had completed 19 years of service.

(3.) It is a case where the petitioner was appointed as Medical Officer-Class-II on ad hoc basis with effect from 20/2/1982. After clearing the GPSC examination in the year 1991, the petitioner was given appointment on regular basis vide order dtd. 25/7/1991, initially for period of 2 years on probation. When the petitioner completed 6 years of service on 19/2/1998, he was granted first higher pay scale with effect from 14/11/1991 and thereafter 2nd higher pay scale with effect from 20/2/1995. Therefore, learned advocate for the petitioner submitted that after completion of 19 years in the year 2001, the petitioner was entitled to third higher pay scale. Ultimately, the petitioner retired on 19/11/2007 by accepting the voluntary retirement scheme.