RANABHAI PUNJABHAI PARMAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed for following reliefs:-

(2.) THE brief facts of the case as under:-

(3.) IN the result, this petition deserves to be allowed and same is allowed and the S.T.Corporation is directed to fix the salary of the petitioner after giving him increments to which he is entitled to along with other consequential benefits within a period of three months from today. Rule is made absolute to the aforesaid extent.