RAMESHBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Gautam Joshi, learned senior counsel assisted by Mr. Vyom H. Shah, learned advocate appearing for the petitioner, Mr. Shrineel M. Shah, learned advocate appearing for the respondent no.2 and Ms. Suman Motla, learned Assistant Government Pleader appearing for the respondent Nos.1 and 3 - State.

(2.) Briefly stated, that the petitioner herein applied for the post of Lecturer in the subject of Animal Husbandry, pursuant to the advertisement issued in the newspaper by the respondent authorities dtd. 5/7/1995.

(3.) Mr. Gautam Joshi, learned senior counsel assisted by Mr. Vyom Shah, learned advocate appearing for the petitioner submits that it is not in dispute that the petitioner herein is having degree of Mater in Rural Studies, which is duly produced at Annexure-A, which is dtd. 15/12/1993 and in view of the resolution duly produced at Annexure-M, which is dtd. 6/6/1986, the petitioner herein is entitled to be considered in pay scale of Category-I. However, petitioner was appointed in the pay scale of Category-II, because of anomaly that occurred in the petitioner's appointment. In light of the aforesaid, it is submitted since 1997, the petitioner herein is pursuing the respondents to consider the case of the petitioner and place the petitioner in Category-I as per his qualification. The mistake that has occurred in petitioner's appointment, be rectified.