NATHUJI RUPAJI GEHLOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Nathuji Rupaji Gehlot, petitioner has filed this petition with a prayer to issue an appropriate writ, order or direction quashing and setting aside the impugned order dated 20/09/1995, at Annexure `G' passed by the respondent authority and further prayed that the respondents be directed to pay pension to the petition as per the revised pay scale i.e. Rs.260-430 and also pay arrears to him on that basis and also take appropriate action against the respondent authority for not fixing the pension of the petitioner inspite of clear direction to that effect. The petitioner further prayed that the respondent authority be restrained from recovering difference of salary from the petitioner.

(2.) . The facts giving rise to this petition are as under:-

(3.) . When the matter was placed for hearing before this Court, this Court has issued notice on 20.10.1995 and thereafter matter has been admitted on 29th February, 1996, and Court has made rule returnable accordingly.