ASHOKBHAI RAMJIBHAI JAMBUCHA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.A.S.Asthavadi for the petitioner, learned advocate Mr.H.S.Munshaw for Respondent Nos.1 and 2 and learned Assistant Government Pleader Ms.Foram Trivedi for Respondent Nos.3 and 4.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the order dtd. 7/6/1995 and has further sought direction to the respondents to restore first higher grade pay to the petitioner in the pay-scale of Rs.1600.002660 from 1/6/1987. In consequential prayer the petitioner has prayed for revised pension from the date of his retirement and for arrears of the pension from 31/11/1994 onwards.

(3.) Learned advocate Mr.Ashthawadi for the petitioner submitted that petition was actually appointed in the Industrial Training Institute at Botad under Bhavnagar District Panchayat as Assistant Instructor on 12/2/1964 in the pay-scale of Rs.100.005-150 and subsequently he was appointed as Instructor in the year 1965 in the pay-scale of Rs.150.0010-200. Thereafter, he was transferred to Surat along with the establishment and petitioner was relocated at Surat. The said Training Institute i.e. ITI was closed down in the year 1988 and the petitioner was declared as 'excess' / surplus ( Faajal ) but his job was protected and thereafter he was appointed as Junior Clerk in the pay-scale of Instructor vide order dtd. 25/10/1989 in the pay-scale of Rs.900.001500/-.