LAWS(GJH)-2022-7-302

THAKORBHAI VALLABHBHAI KHALASI Vs. GUJARAT MARITIME BORAD

Decided On July 08, 2022
Thakorbhai Vallabhbhai Khalasi Appellant
V/S
Gujarat Maritime Borad Respondents

JUDGEMENT

(1.) Rule. Mr. H.S. Munshaw, learned advocate appearing for the respondents waives service of notice of rule.

(2.) By way of this petition, the petitioner has prayed for a declaration that he is entitled to receive second higher pay-scale of Rs.9300-34800, GP - Rs.4400.00 by quashing and setting aside the reply dtd. 2/5/2011.

(3.) Facts in brief would indicate that the petitioner joined the Gujarat Maritime Board on 1/5/1982 as a Seaman in the pay-scale of Rs.200- 260. On 8/6/1984, he was promoted as Oilman in the pay-scale of Rs.210-270 which came to be revised as Rs.800-1150 with effect from 1/1/1986. On completion of 9 years in the same cadre, the petitioner was granted the first higher grade scale of Rs.1350-2200 from his due date i.e. 5/8/1993 of the post of Marine Driver. The pay-scale came to be revised to Rs.4500-7000 with effect from 1/1/1996 and further revised to Rs.5200-20200, GP - 2800 with effect from 1/1/2006.