MAHIPATSINH AANADSINH CHAUHAN Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) BY way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner has inter alia prayed for quashing and setting aside the order dated 15th September, 2009 and order bearing No.1194 dated 30th October, 2009 as well as order bearing No.1196 dated 30th October, 2009, whereby the respondent reduced the pay of the petitioner with retrospective effect and also ordered consequential recovery from the pay of the petitioner.

(2.) HEARD Ms.Hansal Pandya, learned advocate appearing on behalf of the petitioner. It is brought to the notice of this Court that a group of cognate petitions being Special Civil Application No.7391 of 2009 and allied matters, has been disposed of by this Court (Coram : M.R. Shah, J.) by order dated 15th June, 2010. The said order passed by this Court in Special Civil Application No.7391 of 2009 and allied matters, has been made available for my perusal which reads as under: