VIPULKUMAR MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India was initially filed for following prayer:-

(2.) Subsequently, the prayer clause was amended and thereafter, the petitioner's prayer clause would read as under:-

(3.) It is a case where the petitioner was given an appointment on compassionate ground and thereafter, the petitioner is claiming that the petitioner should be given appointment on compassionate ground on regular pay-scale rather than on fixed pay which was given to the petitioner. The case of the petitioner also involves the claim for treating the petitioner eligible for pension scheme.