Maheta Balvantray Maganlal vs District Development Officer

Sandeep N. Bhatt, J

Heard learned Advocate Mr.Japee for the petitioner and learned Assistant Government Pleader Mr.Jay Mehta for the respondent- State.

The petitioner seeks for grant of benefit of revision of pay as per the 7th Pay Commission.

It appears from record that the petitioner has not approached the respondent authorities before approaching this Court. Further, it also appears that there is no material produced with regard to non-grant of the revision as per the 7th Pay Commission.

Under the circumstances, the ends of justice would meet if the petitioner prefers a representation to respondent No.1 with regard to the grievance raised in the petition within a period of ten days from today and on receipt of such representation, the respondent authority shall decide the same in accordance with law within a period of four weeks thereafter and the outcome shall be communicated to the petitioner within a period of two weeks thereafter. Order accordingly.

With above observation and direction, present petition stands disposed of.

It is expected that the respondent Authority shall act in accordance with law.

The petitioner is at liberty to file afresh petition before this Court in case of difficulty.