ISHWARLAL MULJIBHAI SOLANKI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or directions directing the respondent No. 1 to act as per Government Resolution dtd. 16/9/1976 regarding the Selection Grade in case of the petitioner and to give similar benefit which is given to the respondent No. 3.

(2.) ISHVARBHAI Muljibhai Solanki - Party-in-person is heard. Mr. H. S. Munshaw, learned advocate appearing on behalf of the respondent No. 1 is also heard.

(3.) IT appears that it was the case on behalf of the petitioner that the petitioner was entitled to benefit of Selection Grade and same benefit which was given to the respondent No. 3 herein.