ILIYASBHAI YUSUFBHAI KADVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Mamta Vyas on behalf of the petitioner and learned Assistant Government Pleader Mr.Sahil Trivedi on behalf of the respondent - State.

(2.) By way of this petition, the petitioner has sought for the following reliefs:-

(3.) It is the case of the petitioner that the petitioner had been appointed as a Vidhya Sahayak in a selection process undertaken in the year 2000 and whereas, as per the policy of the State Government, while the petitioner was entitled to be placed in regular pay scale after completion of two years, yet, the petitioner had not been granted such benefit.