DASHRATHBHAI SOMABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) XXX XXX XXX

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

(3.) It can be seen from the relief prayed for by the petitioner that the petitioner felt aggrieved by the action of the respondents of not granting appropriate time­scale and the petitioner also felt aggrieved by the fact that his service was not regularised and he was deprived of benefit of regular pay­scale and other benefits of Class­IV employee and, therefore, the petitioner filed present petition with such grievance and for above quoted relief.