BHAVNA JAYESH PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Meet Thakkar, learned Assistant Government Pleader, waives service of rule on behalf of the State - respondent. Heard Mr.K.B.Pujara, learned counsel for the petitioner and Mr.Meet Thakkar, learned AGP, for the State-respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that the Notification dtd. 11/1/2016 be quashed and set aside, inasmuch as, the notification states that the benefit of higher pay scale granted to the petitioner under the Tiku Pay Commission is liable to be withdrawn by virtue of the resolution dtd. 11/5/2001.

(3.) As such, the issue is covered by several decisions of this Court, which shall hereinafter be referred to. However, the facts of the present petition indicate as under: