STATE OF GUJARAT Vs. NATHUBHAI SALUBHAI KATARA

JUDGEMENT

(1.) Heard learned advocate Mr.Manan Mehta for the appellant State.

(2.) The challenge in this Letters Patent Appeal under Clause 15 of the Letters Patent is addressed by the State to judgment and order dtd. 1/2/2022 of learned single Judge in Special Civil Application No.11243 of 2015.

(3.) In the Special Civil Application what was prayed by the petitioner was to set aside the aforesaid order dtd. 18/5/2015 whereby the first higher pay scale of the cadre of Police Sub Inspector allowed for the petitioner as back as on 15/7/1995 was cancelled. The ground stated in the said order for cancellation of the pay scale was that conditions of Resolution dtd. 16/8/1994 under which such benefit were made available were not satisfied, specifically stated the conditions about passing of departmental examination.