STATE OF GUJARAT Vs. KALAVATIBEN RATANLAL JOSHI

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the common oral judgment dtd. 10/2/2020 passed by the learned Single Judge in Special Civil Application No.4472 of 2008 with Special Civil Application No.7821 of 2016, present appeals under Clause 15 of the Letters Patent is filed by the original respondent - State of Gujarat.

(2.) Brief facts leading to filing of both the petitions can be stated thus :-

(3.) Feeling aggrieved by the aforesaid proceedings and outcome of the proceedings, original petitioner filed Writ Petition being Special Civil Application No.7821 of 2016 seeking quashing of the order dtd. 9/1/2015 passed by the Under Secretary, Revenue Department, State of Gujarat, by which the original petitioner is subjected to penalty of withholding of Rs.1,000.00 p.m. from the pension of the petitioner for a period of three years and the decision of the Gujarat Public Service Commission (GPSC) dtd. 11/11/2014. Further, prayer was made for deemed date of promotion to the post of Deputy Collector with all consequential benefits and arrears of pay with effect from 24/7/2007 and also prayed for benefit of higher pay scale with effect from 1/6/2002 with all consequential benefits and arrears of pay.