ASHVINBHAI BALDEVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet K. Thakkar, learned Assistant Government Pleader for the respondent - State.

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

(3.) The short issue involved in this petition is to direct the respondent - authority to extend the benefit of GR dtd. 17/10/1988 to the petitioner. By way of an interim prayer, the petitioner has prayed to grant the minimum pay scale of Class-III-IV.