JYOTIKABEN DILIPBHAI DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, under Articles 14, 16 and 226 of the Constitution of India, the petitioner has challenged order/communication dtd. 13/2/2012 passed by the Administrative Officer, Nagar Prathmik Sikshan Samiti, Vadodara whereby the representation made by the petitioner requesting the concerned authorities to rectify the mistake in taking into account the date of 1/2/2002 instead of 20/7/2001 while extending the benefit of Second Higher Pay Scale has been turned down.

(2.) With aforesaid grievance, the petitioner, in present petition, has prayed inter alia that:-

(3.) The brief facts giving rise to present petition are that the petitioner was initially appointed as Assistant Teacher by an order dtd. 17/7/1981. The petitioner was given appointment on adhoc basis by the aforesaid order. The petitioner had resumed her duties w.e.f. 20/7/1981. In view of the fact that the pay scale of one junior Assistant Teacher, namely, Shri Mahavir Prasad was more than that of the pay scale of the petitioner, the case of the petitioner was required to be considered for stepping up and accordingly by an order dtd. 13/3/1996, the petitioner was granted the benefit of stepping up w.e.f. 1/2/1986.