M M PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mehta, Ld.AGP waives service of rule. With the consent of parties matters are taken up for final hearing.

(2.) Since common questions are involved and short facts are, more or less, common these petitions are being disposed of by this common judgment.

(3.) The only point involved in this group of petitions is that whether the amounts can be recovered from the employee on account of wrongful fixation of payscale for which no fault can be attributed to the employee concerned.