P R SAVALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP, Shri Pranav Dave, waives service of notice of rule on behalf of the respondents. With the consent of the respective parties, petition is taken up for final hearing today.

(2.) BY way of this petition under Article 226 of the Constitution of India, petitioner has prayed for an appropriate writ, direction and order directing the respondents to restore the order dated 21. 3. 1997 granting the first higher grade scale with effect from 24. 7. 1993 and quashing and setting aside the order dated 2. 9. 1998 as amended by the order dated 20. 4. 2006 and further directing the respondents to consider the petitioner for grant of second higher grade scale in accordance with law.

(3.) IT is the case on behalf of the petitioner that petitioner was appointed as Gujarati Typist on 25. 7. 1984 in Narmada Yojna Power House Civil Construction Division Kevadia Colony. Thereafter, petitioner requested for transfer to Saurashtra and Kachchh Zone and he was transferred at there and he was posted at Bhavnagar Irrigation Circle from 10th June, 1988.