UMEDBHAI CHHAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioners for following relief:-

(2.) It is the case of the petitioners that the petitioners who entered into the employment as Junior Field Assistants on the pay-scale of 260-400, where in fact, were carrying out the work of Livestock Inspectors who were in the pay-scale of 330-560 at the relevant point of time.

(3.) Learned advocate submitted that as the petitioners realized that the nature of work performed by the Livestock Inspectors is identical to that which was performed by the petitioners as Junior Field Assistants, they started agitating the issue for claiming the parity in pay-scale and benefits with the Livestock Inspector, Class-III.