KANTILAL RAMBHAI PATEL Vs. DIRECTOR OF ANIMAL HUSBANDRY

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner has challenged non-granting of benefit of higher pay scale on completion of 18 years service as per the policy of the respondent under Article 226 of the Constitution of India.

(3.) The brief facts deserved to be set out for the sake of appreciating the controversy in the matter.