KAMLESH GIRDHARLAL HOTWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appearing for the respective respondents waive service of notice of Rule.

(2.) The present writ petition has been filed seeking directions for quashing and setting aside the Office Order No.AV)274 of 2017 dtd. 6/7/2017 as well as communication dtd. 21/11/2007 issued by the respondents. Petitioner also seeks a direction to hold and declare that he is entitled for the Special Pay for the additional charge of the post of Personal Assistant of Court No.24 of Additional Chief Metropolitan Magistrate Court, Ahmedabad, from May 2010 till date and also to pay him the Special Pay for the period from May 2010 till date along with interest @ 12%.

(3.) The brief facts of the case are that the petitioner was appointed on the post of Assistant w.e.f. 4/10/2001 with the District and Sessions Court, Kheda at Nadiad. The petitioner was transferred from the District and Sessions Court, Kheda at Nadiad to the Metropolitan Magistrate Court, Ahmedabad w.e.f. 7/7/2005 on the post of Assistant.