BABUBHAI AMBALAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India for writ of Mandamus and/or any other appropriate writ, order to the respondents for calculating and paying the arrears of difference in pay from 9.6.1975 till 1997 pursuant to order dated 1.9.1997 passed by the concerned authority, Government of Gujarat.

(3.) The facts, in brief, deserve to be set out as under: