MANGLABEN BHAVANBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Nisarg Vyas for the petitioner and learned Assistant Government Pleader Mr. Manan Mehta for the respondent state and its authorities.

(2.) On the basis of the claim that the petitioner is similarly situated to the petitioners of Special Civil Application No. 1485 of 2010, the petitioner wants this court to direct the respondent authorities to pay to the petitioner the revised pay scale and arrears which may have accrued and further pay the amount of additional salary.

(3.) The petitioner retired as Assistant Teacher who was initially appointed as stipendiary teacher on a fixed pay of Rs. 325/- on 3.9.1986 under the Municipal Education Committee, Savarkundala. His pay was fixed as Rs. 290-560 from 1.4.1987, whereafter it came to be fixed in the pay scale of Rs. 4000-6000 with effect from 1.1.1996. It is the case of the petitioner that under the Resolution of the Education Department dated 16.8.1984, the teachers of all the primary schools functioning under the District Panchayats, Municipalities and Municipal Corporations were also given the benefit of higher pay scale.