S M RAVAL Vs. JOINT DIRECTOR

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for following relief.

(2.) The case of the petitioner is that he was originally appointed as a Jobber and subsequently he was also granted higher pay-scale. However, pursuant to the order dated 20.11.1997, pay-scale in the grade of Rs.1400-2300 was ordered to be re-fixed and recovery was done. Counsel for the petitioner submitted that the order is passed without giving the petitioner opportunity of hearing and the same is required to be quashed and set aside.

(3.) This Court on 05.11.1998, passed the following order.