KANTABEN TAPUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the Office Order dtd. 29/12/2018 passed by the respondents by which the pay scales granted to her have been unilaterally withdrawn after retirement on 31/5/2018.