HANSABEN K PARVADIA Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) THE petitioner-Hansaben K. Parvadia has preferred the petition for the modification in the order passed by the Tribunal in Application No.67 of 2012, whereby the arrears was ordered to be paid from 15.07.2007, instead of from the date of her eligibility i.e. 14.02.2000 of second higher pay- scale, whereas, the Corporation has filed the petition to quash and set aside the impugned order of the Tribunal.

(2.) LEARNED counsel for the Corporation has contended that the school, where the original applicant- teacher was serving, is run by the State Government, therefore, State Government has to approve the pay-scale and other benefits.

(3.) IN that view of the matter, the order passed by the Tribunal is just, proper and correct. There is no illegality, much less any perversity in the findings recorded by the Tribunal. The Tribunal has rightly considered the facts and circumstance of the case and evidence on record and thus, no interference is called for. It is however clarified that the limitation period as prescribed by the Tribunal for the payment of arrears will commence from the date of this order i.e.90 days from today.