LAWS(GJH)-2019-3-156

PRAVIN S.SHAH Vs. STATE OF GUJARAT

Decided On March 26, 2019
Pravin S.Shah And 1 Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) The petitioners are claiming the pay parity to the Medical Officer working under the State Government. The petitioners are working as Medical Officer under the respondent No.3-Maharaja Sayajirao University of Baroda.

(3.) Learned advocate Mr. S.J.Gaekwad appearing for the petitioners has submitted that the State Government has framed a scheme under the Tikku Commission for the grant of higher pay-scale to the Medical Officer serving under the State. However, the same is not extended to Medical Officer, who are working under the respondent No.3-University.