DIPAKBHAI B PATEL Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) RULE. Mrs. V. D. Nanavati, learned advocate waives service of notice of Rule on behalf of the respondents.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, directing the respondents to grant benefit of first higher pay scale to the petitioner from the date of completion of nine years service w. e. f. 3/11/2006.

(3.) IN response to the Notice issued by this Court, Mrs. V. D. Nanavati, learned advocate appearing on behalf of the respondents and has stated that the petitioner has statutory alternative efficacious remedy to approach the Gujarat Universities Service Tribunal. Mr. J. K. Parmar, learned advocate appearing on behalf of the petitioner is not in a position to dispute the same.