KANUBHAI RAVJIBHAI PADHIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The petitioner by way of this petition under Article 226 of the Constitution of India prays for a direction that the pay of the petitioner be put at par with his juniors who are appointed or or after 1/1/2006 and to place the petitioner at the stage of Rs.10810.00 in the pay band of Rs.9300.0034800 (PB2) with effect from 1/1/2006.

(3.) The petitioner was appointed as a Shikshan Sahayak on 2/8/2000 and placed on a fixed salary of Rs.4500.00 for a period of five years. As on August 2005, the petitioner was in the pay-scale of Rs.5500.009000. By the coming into force of the 6th Pay Commission, his pay-scale came to be revised and implemented with effect from 1/1/2006 and he was placed in the pay-scale of Rs.9300.0034800 with the grade pay of Rs.4200..00 Thereafter, the State through the Finance Department came out with a resolution dtd. 14/9/2011 by which the entry level pay was revised with effect from 1/1/2006. As per the said government resolution, the basic pay was fixed at Rs.10810.00 with grade pay of Rs.4400.00 as a result of which employees junior to the petitioner got more basic pay than the petitioner.