S.B. BHADAURIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Mr. Vaibhav Vyas learned advocate for the petitioner has submitted that the facts of the present petition is that the petitioner was selected by the Gujarat Public Service Commission for the post of lecturer in Hindi in Government College. Pursuant to this selection, the petitioner was appointed as lecturer and joined services on 3.7.1991 in the pay scale of Rs. 2200-4000.

(3.) It is further the case of the petitioner that it was the policy of the government to sanction three advance increments to the lecturers who posses a Ph.D. degree at the time of recruitment. The policy also provided that on completion of eight years of service, senior scale of Rs. 3000-5000 shall be sanctioned for the purpose of calculation of eight years? service, those three advance increment were to be counted as corresponding years of the service. In view of this, the petitioner was sanctioned the pay-scale of Rs. 3000-5000 with effect from 4.7.1996.