YUVRAJ BANESINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is the order dtd. 7/7/2021 of learned single Judge dismissing the Special Civil Application of the petitioner- appellant, which is called in question by filing this Letters Patent Appeal.

(2.) The prayer advanced in the petition, negatived by learned single Judge, was to direct the respondents to implement the communication dtd. 21/11/2020. By the said communication, the Additional Director of the Health Services and Medical Education, communicated to the Medical Officer of the respondent No.4- Hospital that the remuneration of Rs.40,000.00 was sanctioned for the appellant-petitioner who was a Legal Advisor working thereat. The respondent No.4- Hospital was run by the State authorities. It was further contemplated and communicated to increase the amount of T.A.D.A. from Rs.750.00 to Rs.900.00.

(3.) The basic facts to be noticed are inter alia that the petitioner joined his duties as Legal Advisor with effect from 3/2/2014 under the respondent No.4. He was on contractual employment with salary of Rs.12,500.00 per month and further entitlement to the T.A.D.A. amount. It appears that representation dtd. 4/9/2020 was made by the petitioner requesting for enhancement in the remuneration on the basis of Circular of the Finance Department of the State Government. The circular-cum-communication dtd. 13/1/2016 (Annexure C, Page 28) which provided that the Legal Officers functioning under different departments shall be entitled to enhanced remuneration of Rs.40,000.00.