KANAYALAL CHUNILAL JHEKADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for petitioner and Mr. Swapneshwar Goutam, learned AGP.

(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 time-scale and the petitioner also felt aggrieved by the fact that his service was not regularised and he was deprived of benefit of regular pay-scale and other benefits of Class-IV employee and, therefore, the petitioner filed present petition with such grievance and for above quoted relief.