MOHANBHAI DUDABHAI VADHIYARI Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard learned advocate Ms.Harshal Pandya for the petitioner, learned Assistant Government Pleader Mr.Sanjay Udhwani for the respondent State and learned advocate Ms.Sejal Mandavia for the respondent No.3 - Gujarat Maritime Board.

(2.) By filing the present petition under Article 226 of the Constitution of the Constitution, the petitioner has prayed to hold and declare that the petitioner is entitled to get second higher grade scale upon completion of 15 years of service from the date of receipt of the first higher grade in view of policy Resolution of the State Government. It is prayed to direct the authorities to grant the second higher grade of Rs.9300.0034800, with grade pay Rs.4400,.00 from the date it became payable with consequential benefits with interest.

(3.) The petitioner was appointed as Junior Clerk under the Gujarat Maritime Board- respondent No.1 herein on 19/2/1981 by order dtd. 2/2/1981. His pay scale was Rs.260.00400. By order dtd. 2/1/1984, he was ordered to be continued on long term basis with effect from 9/3/1982. He thereafter was promoted as Senior Clerk in the pay scale of Rs.330.00560 on 15/12/1983. The said pay scale was revised to Rs.950.001500 as per the 4th Pay Commission recommendation.