ANIRUDHSINH TEMUBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vyom Shah on behalf of the petitioner and learned Assistant Government Pleader Mr. Ashutosh Dave on behalf of the respondent- State.

(2.) By way of this petition, the petitioner calls into question an order dtd. 15/3/2012 and consequential order dtd. 1/6/2012 whereby the respondents have cancelled the orders of granting 1 st and 2nd Higher Grade Pay Scale to the present petitioner and further the respondents have recovered the amount paid to the petitioner by way of grant of 1 st and 2nd Higher Grade Pay Scale.

(3.) Brief facts leading to filing of this petition can be enumerated as hereinbelow: