SHAILESHBHAI KANTILAL MEHTA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) In these petitions filed under Article 226 of the Constitution of India, the prayer of the petitioners is to declare the action on the part of the respondent - Gujarat Maritime Board in not conferring the benefits of the second higher pay scale to the petitioners after they have completed 24 years of service in the cadre of Junior Clerk as illegal. It is further prayed that the respondents be directed to confer the benefits of second higher pay scale of Rs.9300.0034800 in Grade Pay 4200/- to the petitioners from the date i.e. on and from the date they completed 24 years of service in the cadre of Junior Clerk.

(3.) The service details of the petitioners is reproduced hereinbelow: <IMG>JUDGEMENT_377_LAWS(GJH)4_2022_1.jpg</IMG>