PIRSABMIYA NABIMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions, the petitioners seek to challenge the order passed by the respondent-authority dated 07.11.2008 by which recovery is sought to be effected from the petitioners on the ground that they were not entitled to get the higher pay-scale of Rs.5500-9000.

(2.) The petitioners were appointed as Constables in the police force of the respondent-State and were promoted from time to time. On the basis of the Government Resolution dated 16.08.1994, the petitioners were granted the higher pay-scale of Rs.5500-9000, having completed nine years of service. Both the petitioners have retired from service, having attained the age of superannuation.

(3.) In pursuance of an order dated 26.04.2007 issued by respondent no.2 by which the petitioners were placed in the pay-scale of Rs.4000-6000 from the pay-scale of Rs.5500-9000, the petitioners were served with the impugned order dated 07.11.2008 informing them that the earlier order dated 26.04.2007 has been modified and that the differential amount of salary shall be recovered from them. Being aggrieved by the same, the petitioners have preferred this petition.