LAWS(GJH)-2007-7-173

J K BHATT Vs. STATE OF GUJARAT

Decided On July 10, 2007
J K BHATT Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Shri.Vaishnav, learned counsel for the petitioner and Shri. Umang Oza, learned AGP for the respondents.

(2.) The petitioner has preferred this petition under Article 226 of the Constitution of India seeking direction to the respondents to implement the orders at Annexure-B, C and G and accord the benefits flowing therefrom in terms of arrears of salary etc.

(3.) The facts in brief deserve to be narrated so as to appreciate the controversy involved in this petition. The petitioner was appointed as Junior Clerk on 2/5/1951. Thereafter he came to be promoted as Senior Clerk w.e.f. 22/7/1960. From the post of Senior Clerk petitioner came to be promoted as Senior Assistant in the grade of Rs.250-420 w.e.f. 1/7/1968.The petitioner has sought direction for implementing the orders passed by the respondents at Annexure- B, C & G whereby the petitioner's pay was ordered to be stepped up as the petitioner's junior who was given time scale was in fact drawing higher salary than that of the petitioner.