RAJUL P BHATT Vs. OF GUJARAT

JUDGEMENT

(1.) By an order dtd. 2/3/2022, the grievances raised by the petitioner were set out. The order dtd. 2/3/2022 reads as under:

(2.) The facts in brief are as under:

(3.) Mr.Ketan Dave, learned counsel for the petitioner, has challenged the order of recovery dtd. 1/4/2021 by which the college issued an order of recovery of salary for the period from 1/1/2006 to 10/5/2009. The case of the college is that during the petitioner's service on adhoc basis, the petitioner was not entitled to the benefits of the 6th Pay Commission, hence the recovery.