PRANLAL HARIKRUSHNA DAVE Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Heard learned advocate Mr. A. S. Asthavadi for the petitioner and learned Assistant Government Pleader Mr. Robin Mogera for the respondents.

(2.) The petitioner has filed the present petition seeking following prayers,

(3.) The relevant facts may be noticed. The petitioner joined the services in the Road & Building Department on the post of Typist with effect from 05.08.1977 in the pay-scale of Rs. 260-400/-. He was promoted as Senior Clerk on 20.09.1982 and was given pay-scale of Rs. 330-560/-. As the petitioner completed 9 years in the cadre of Senior Clerk, as per the State Government Scheme for paying higher grade pay-scale as per Resolutions dated 05.07.1991 and 16.08.1994, the petitioner became entitled to the first higher grade pay-scale with effect from 20.09.1991 and was given scale of Rs. 1400-2600/-.