STATE OF GUJARAT Vs. NIDATT PRABHUDAS BAROT

JUDGEMENT

(1.) By way of the present Letters Patent Appeal under Clause 15 of the Letters Patent, the appellant - State of Gujarat, through the Secretary of Education Department has challenged oral order dtd. 24/1/2022 passed by learned Single Judge in captioned Writ petition by which learned Single Judge has allowed the writ petition filed by the respondent No.1 herein - original petitioner and quashed and set aside the action of the respondent authorities in placing the original petitioner in the grade of Rs.9,000.00 instead of Rs.10,000.00 and directed the respondent authorities to fix the pay grade of the petitioner at Level-14 at Rs.10,000.00 and directed the respondent authorities to pay arrears within a period of one month.

(2.) We have heard Ms. Manisha Lavkumar, learned Government Pleader assisted by Ms. Shruti Pathak, learned Assistant Government Pleader appearing for the appellant, learned advocate Mr. Meet A. Shah for respondent No.1 herein - original petitioner who appears on caveat and learned advocate Mrs. Suman Khare for respondent No.2 - University Grants Commission.

(3.) Short facts arises from the record are as under :-