RAVIKIRAN BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common questions of fact and law are involved in these batch of petitions, the same were heard together and are being disposed of by this common judgment and order.

(2.) THE short point involved in this batch of petitions is as to, whether the respondents committed substantial error of law in deducting the amount of higher pay scale which was granted in favour of the petitioners at the time of their retirement from their provident fund on the premise that they were not entitled to the benefit of higher pay scale as there was stepping up and stepping up would amount to promotion disentitling an employee to receive higher pay scale.

(3.) THE Finance Department introduced a scheme of higher grade scale firstly by Resolution dated 5.7.1991 and modified the said Resolution by another Resolution dated 16.8.1994.