DAHIBEN K.BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vyas, learned advocate for the petitioner, Mr. Goutam, learned AGP for the respondent No.1 and Mr. Patel, learned advocate for the respondent No.5.

(2.) In present petition, the petitioner has prayed, inter alia, that :-

(3.) The petitioner has approached this Court with the grievance that though vide order dated 31.7.2007 read with order dated 26.7.2007, first, second and third higher pay scale came to be approved and granted in favour of the petitioner's husband, however, in light of the objection subsequently raised by Local Funds Authority / Audit Department on the ground that the petitioner has not placed on record document to support the claim that the employee had passed SSC Examination at the time when he joined the service (or subsequently), higher pay scale cannot be granted and that therefore, the said order has not been implemented and consequently. It is claimed that because of such objection, the concerned employee and the petitioner did not get benefit of said higher pay scale either in the salary or in pension / family pension.