HARDIK PRADIPBHAI JOSHI 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 A.V. Parekh Technical Institute, Rajkot, by order dated 24.07.2008. It is the grievance of the petitioner that his salary was kept stagnant and the increments were not released. It is the case of the petitioner that though the work discharged by the petitioner was of the same kind and level as was done by other ad hoc Lecturers who were similarly situated except that their appointment prior to May, 2008, the petitioner was denied the equal basic pay, increments, vacation leave, medical, leave travel concession and other benefits.