LAWS(GJH)-2025-3-232

BHIKHUBHAI BALUBHAI SIDHPURIA Vs. STATE OF GUJARAT

Decided On March 26, 2025
Bhikhubhai Balubhai Sidhpuria Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Rishabh Acharya, learned advocate on behalf of Ms. Harshal Pandya, learned advocate for the petitioner as well as Ms. Dharitri Pancholi, learned Assistant Government Pleader for the respondent State.

(2.) The prayers made in the writ petition are as under:

(3.) The present writ petition is preferred challenging the action on the part of the respondent authority of not granting second higher grade pay-scale to the petitioner whereas person junior to the petitioner is already granted second higher grade pay-scale.