K. K. PATEL Vs. CHIEF ENGINEER

JUDGEMENT

(1.) The present writ petitions are filed challenging the action of the respondent authorities in withdrawing the second higher pay-scale granted to them, after completion of 18 years of service, for the reason that they have not passed the departmental examination.

(2.) It is not disputed by the petitioners that their writ petitions being Special Civil Application Nos.530, 531, and 532 of 2005 with Special Civil Application Nos.533 of 2005, 5924 of 2006, and 17521 of 2003 challenging the action of the respondents of withdrawal of the higher pay- scale granted to them for the reason that they have refused the promotion to the post of Senior Assistant/Clerk has been dismissed by the order dtd. 26/3/2019. The aforesaid judgment was subject matter of challenge before the Division Bench in Letters Patent Appeal Nos.1554, 1453 of 2019. The Division Bench, by the order dtd. 21/8/2019 and 24/7/2019 dismissed the LPAs confirming the order passed by the learned Single Judge.

(3.) The issue in the said group of petitions was with regard to the withdrawal of the first higher pay-scale granted to the present petitioners. The action of the respondent authority in withdrawing the first higher pay-scale of the petitioners was held to be justified by this Court in the aforesaid judgment dtd. 26/3/2019.