MAHADEV DHANJIBHAI KHOKHAR Vs. NARMADA

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent-State as well as Mr. Alkesh N. Shah, learned advocate waives service of notice of Rule for the concerned respondent No. 2-Nigam.

(2.) With the consent of the learned counsels for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to extend the benefits of the GR dtd. 17/10/1988 with effect from 16/4/1995 to 25/7/2003 in the pay scale of Rs.950.001500 and revised pay scale corresponding thereto from 26/7/2003 to 9/1/2017 and from 10/1/2017 till date with 100% difference of salary.