K P JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has in the present petition prayed for a declaration that the Government Resolution of the Education Department dated 29.6.1998, in so far as the same provides that pay revision was applicable only to those Demonstrators who reached the scale of Rs. 2,700/- after 15.2.1992 is void, ineffective and inoperative. It is also prayed in the alternative for a declaration that the said Resolution dated 29.6.1998 cannot have application to the petitioner since he had already retired when the said Resolution was issued. The petitioner has also prayed for release of his gratuity, which the respondents have withheld on account of the said Resolution dated 29.6.1998.

(2.) Some facts needed to decide the issues arising in this petition can be noted at the outset. The petitioner was appointed on 6.7.1964 as a Demonstrator at Bahauddin College, Junagadh, which is a Government college. He thereafter worked in the said capacity in different Government colleges at different places.

(3.) By resolution dated 14.9.1988, the Government sanctioned the pay-scale for the post of Demonstrators of Rs. 1740-3000 with effect from 1.1.1986, in place of pre-revised pay-scale of Rs. 500-900.