MAMTA CHAMPAKLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Antani, the learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) By this writ -application under Article 226 of the Constitution of India, the petitioner, serving as a Lecturer in a Government Polytechnic, has prayed for the following reliefs :

(3.) The facts of this case may be summarised as under : After a regular process of recruitment through the Gujarat Public Service Commission, the petitioner was appointed as a Lecturer (Mathematics) in the Government Polytechnic vide order dated 25th May 1994. She was appointed in the pay -scale of Rs.2200 -4000.