MANHARBHAI H PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner under Article 226 of the Constitution of India has challenged the denial of benefit of higher grade pay scale given to all other employees pursuant to the GR dated 16.8.1994 on the ground that despite there being a clear finding and direction of the Division Bench vide order dated 24.7.2001 made in LPA No 370 of 2000, the respondents have wrongfully and arbitrarily denied the benefits of higher pay scale of the petitioner.

(3.) FACTS in brief deserve to the stated as under.