KASUNDRAMRUGESH MAHESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the consent and request of the parties appearing through their respective learned advocate s, the petition was taken up for final consideration today.

(2.) This petition is filed seeking following prayers,

(3.) The petitioner was appointed as ad hoc Lecturer (Class-?II) in K.D. Polytechnic College, Patan, by order dated 29.07.2008 of the Commissioner of Technical Education -? respondent No.2 herein, in the pay-?scale of Rs.8000-?275-?13500. It is the grievance of the petitioner that his salary was kept stagnant and the increments were not released. It was the case that though the work discharged by the petitioner was of the same kind and level as was done by the similarly situated ad hoc Lecturers who were appointed prior to May, 2008, the petitioner was denied the equal basic pay, increments, vacation leave, medical, LTC and other benefits.