KEERTIKUMAR KALIDAS PANDYA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard learned advocate Ms. Harshal N. Pandya appearing for the petitioner and learned advocate Ms. Sejal K. Mandavia appearing for the respondents.

(2.) With the consent of all the parties, the matter was taken up for final hearing. Hence, issue RULE. Learned advocate Ms. Sejal Mandavia waives service of notice of rule for and on behalf of the respondents.

(3.) By way of this petition, the petitioner has prayed for holding and directing the respondent authority to grant the petitioner the benefit of second higher pay scale upon his completion of fifteen years of service from the date of receipt of first higher pay scale, in light of Government Resolution dtd. 2/7/2007 and to direct the respondent authorities to grant second higher pay scale of Rs.9300.0034800, GP (Grade Pay) Rs.4200.00 to the petitioner from his due date with all consequential benefits including arrears and consequential fixation of pay and pension with appropriate revision alongwith interest.