URMILA D. PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) It is a case where the petitioner is claiming a pay-scale of a promotional level in the administrative service where the administrative decision was taken by the State Government, but before the same could be implemented, the petitioner retired on attaining the age of superannuation, and therefore, was deprived of the next higher scale of promotional level. It is submitted that it was only on account of delay on the part of the State Government not implementing the administrative decision as a result of which the petitioner has to face a substantial monetary loss.

(3.) Learned advocate for the petitioner submitted that the issue arose when a demand was made by the Gujarat Administrative Association to the General Administration Department to grant higher pay-scales above the level of Additional Collector, as there were no avenues for promotion and hence, the officers were facing stagnation.