NARENDRABHAI SHIVABHAI GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has challenged the Order dtd. 26/4/2012 and for for direction directing the respondents to grant the higher pay scale to the petitioner w.e.f. 3/11/1998 i.e. after completion of nine years from the date of appointment, instead of 1/3/2002, with consequential benefits.

(2.) FACTS :

(3.) SUBMISSION OF THE PETITIONER EMPLOYEE: