PARESHKUMAR J. BRAHMBHATT Vs. CHIEF ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) The present writ petition has been filed seeking the following relief:

(2.) The brief facts of the case leading to filing of the present writ petition are as under:

(3.) Learned advocate Mr.P.H.Pathak appearing for the petitioner has submitted that the petitioner is illegally denied the aforesaid pay-scale and he is entitled to the pay-scale of Rs.1350-2200/- instead of the payscale of Rs.950-1500/- as the petitioner is qualified for the aforesaid post. He has also placed reliance on the resolution dated 19.10.1998 in support of his submission.