RAKESHBHAI LAXMANBHAI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Soaham Joshi, learned Assistant Government Pleader, waives service of notice of rule on behalf of respondents Nos. 1 to 4 and Mr.Vijay Nangesh, learned advocate, waives service of notice of rule on behalf of respondent No.5.

(2.) The prayer in the petition is that direction be issued declaring that the petitioner is entitled to get the minimum of pay-scales of the post on which he is working since 2012.

(3.) Facts in brief would indicate that the petitioner was appointed as a driver with the Gariyadhar Nagarpalika on 1/9/2012. He is engaged as a daily wager. It is his case that he is being paid Rs.3,000.00 per month as fixed wages.