DINA JAYANTKUMAR TRIVEDI Vs. PRESIDENT - SECRETARY & 4

JUDGEMENT

(1.) The petitioner herein is aggrieved by the judgment rendered by the Gujarat Primary Education Tribunal, Ahmedabad in Application No. 145 of 1998 dated 4.7.2013.

(2.) The following is the factual background. The petitioner is a teacher in a private school. She was aggrieved by non-payment of salaries in the pay scale approved by the Government of Gujarat. according to Schedule F to the Bombay Primary Education Rules, 1949.

(3.) Thus, the non-grant of pay difference for the period 17.6.1991 till June 1997 has aggrieved the petitioner, and hence she has approached this Court with the following prayers: