PARGI NISHABEN VELJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms.Motla, waives service of notice of Rule on behalf of the respondent No.1.

(2.) The petitioner, in apprehension of recovery being affected pursuant to the impugned order dtd. 18/10/2022 has filed the present writ petition.

(3.) Learned advocate Mr.Mishra, has submitted that it appears that the impugned order has been passed in view of the judgment dtd. 18/2/2022 passed in Special Civil Application No.9823 of 2020 and allied matters, whereby this Court has specifically held in paragraph No.17 that though the decision of reduction of higher pay scale is upheld, the consequential recovery on reduction is set aside.