SAMA VASHIM RAHEMATULLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Ashlesha Patel learned advocate for the petitioner, Mr.Kurven Desai learned AGP for respondent no.1 and learned advocate Mr.H.S.Munshaw for respondent no.4.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to declare the inaction of the respondents in complying with the direction of this Hon'ble Court passed in SCA No.7462 of 2012 and LPA No.1155 of 2019, as illegal, unjust and arbitrary.

(3.) Facts in brief would indicate that the petitioner was appointed as a peon on 20/3/2012. Initially he was given fixed salary of Rs.3500.00 p.m. which was thereafter revised to Rs.8500.00 p.m. It is the case of the petitioner that he is entitled to the minimum of the pay scale in accordance with the decision rendered in SCA No.7462 of 2012 and LPA No.1155 of 2019.