C D TOTLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common issue is involved in all these petitions, they are being disposed of by this common judgment.

(2.) All these petitions are directed against the purported action of the respondents in seeking to revert the petitioners from their present Class-III posts in the pay-scale of Rs. 1400-2600 to the lower posts in the pay-scale of Rs. 1200-2040 on the ground that they have not passed Government Diploma in Cooperation and Accountancy (hereinafter referred to as "GDCA") Examination. Looking to the prayers made in the petitions, three important issues are involved in all these petitions. The issues are as under;

(3.) Before the above issues are dealt with, it is necessary to have a look at relevant facts giving rise to this group of petitions. The facts are taken from Special Civil Application No. 2511 of 1989 and since more or less similar facts are there in all other petitions,the facts of other petitions are not required to be stated.