RAMAJI Vs. JOINT SECRETARY, PANCHAYAT GRAM GRUM NIRMAN

JUDGEMENT

(1.) Heard Ms. Mohini Bhavsar, learned advocate appearing for Mr. Bharat Jani, learned advocate for the petitioner, Mr. Soham Joshi, learned AGP appearing for respondent no. 1 and Mr. H.S. Munshaw, learned advocate for respondent no.2.

(2.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waive service of notice of rule. With the consent of learned advocates for the parties, matter is taken up for final hearing today.

(3.) The prayer in the petition is that a writ of mandamus be granted and the impugned inaction of the respondents in not deciding the representations of the petitioner to confer the benefit of his past service as ex-cadre employee of Sarvodaya Yojana for the purposes of fixation of pay-scale, continuity of service, grant of higher pay scale and pensionary benefits be declared to be violative of Articles 14 and 16 of the Constitution of India.