THAKORBHAI NAROTTAMDAS THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Articles 14 and 16 of the Constitution of India is filed with following prayer(s):-

(2.) It is the case where petitioner is claiming a 2 nd higher grade scale on the principle of having worked for 9 years in one scale, and therefore, challenging the decision dtd. 4/4/2015 rejecting the claim of the petitioner. Such decision being taken against the order of this court too.

(3.) Learned advocate for the petitioner submits that upon completion of another fifteen years of service after receiving first higher grade scale, an employee is entitled to receive second higher grade scale as per the policy of the State Government, as envisaged in Government Resolution dtd. 16/8/1994, as modified vide Government Resolution dtd. 2/7/2007.