KANUBHAI B PATEL Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) Heard Mr. K.B. Pujara, learned advocate for the petitioner and Mr. Bhatt, learned advocate for the respondent. Rule. Mr. Bhatt, learned advocate has waived service of Notice of Rule on behalf of respondent Nos. 1 and 2. In view of the request made by learned advocate for the petitioner and with consent of the learned advocate for the respondent, the petition is taken up for hearing and final decision today.

(2.) The petitioner is aggrieved, in part, by the effect of the order dated 20.12.2010 so far as the effect on his salary, arrears and proper fixation at appropriate stage in the pay scale is concerned. The petitioner is also aggrieved by the action of the respondent authority of construing the order dated 5.2.2009 passed by the District Tribunal, so as to issue appointment order granting appointment to the petitioner as fresh appointee. The petitioner has, also prayed for other consequential benefits.

(3.) It emerges from the record that at the material point of time the petitioner herein was working as Primary Teacher with respondent since November 1977.