A.J. UPADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court, vide order dtd. 13/4/2000 in Special Civil Application No.7447 of 1989, passed the following order :-

(2.) Thereafter, on 14/7/2000, the petitioner was reinstated in service and the period of removal from 18/8/1989 till 12/4/2000 was treated as extraordinary leave. That thereafter, the pay of the petitioner came to be re-fixed.

(3.) It is the case of the petitioner that since no increment during the period from 18/8/1989 till 12/4/2000 was taken into account while re-fixing his pay, he made an appropriate representation to the respondents for taking into consideration the increment for the said period and re-fix his pay. By order dtd. 2/12/2006, the respondents intimated that since the period from 18/8/1989 till 12/4/2000 is treated as extraordinary leave, the increments are not to be counted for the said period while re-fixing the pay. That thereafter, aggrieved, the petitioner preferred Special Civil Application No.21862 of 2007. By order dtd. 24/8/2007, this Court passed the following order :-