GEETABEN J DESAI Vs. NAVSARI AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution of India is for the following reliefs:-

(2.) IT is the case of the petitioner that the petitioner was initially appointed as Steno Typist on 27.12.1968 with the erstwhile Gujarat Agriculture University and thereafter, appointed in the said University as Stenographer Grade-II in the month of December 1976. The petitioner was granted time scale of Rs.475-800 as Personal Assistant (Stenographer Grade-II). It is further case of the petitioner that consequent upon the Gujarat Civil Services (Revision of Pay) Rules,1987, State of Gujarat approved the pay scale of Personal Assistant Grade-II of the University with effect from 1.1.1986, vide Resolution dated 9.7.1987. Pay of the petitioner was was accordingly fixed in the pay scale of Rs.1600-2660 vide office order dated 8.9.1987. The petitioner has further averred that by notification dated 20.3.1991, State Government granted the pay scale of Rs.475-800 revised to Rs.1640-2900 for Personal Assistants (Stenographer Grade-

(3.) IT appears that this Court by order dated 6.5.2010 while admitting the petition granted interim relief directing that payment for pension and other benefits will be made on the basis of the re- fixation. It is further provided therein that there shall be no recovery in respect of payment already made to the petitioner.