RAJESH GANPATRAO SHINDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nimit Y. Shukla, learned advocate appearing for the petitioner and Ms. Nidhi Vyas, learned Assistant Government Pleader appearing for the respondent Nos. 1, 2 and 3- State. Though served, none appears for and on behalf of the respondent no.4.

(2.) By way of the present petition, petitioner herein is aggrieved and dissatisfied by the impugned order passed by the respondent no.1 dtd. 7/1/2004, duly produced at Annexure-H, Pg-37, whereby, by the impugned action, the respondent nos. 2 and 3 withheld the benefit of last pay protection and reduced the basic pay of the petitioner from Rs.8500.00 to Rs.6500.00 and issued recovery for the services rendered by the petitioner herein in a non-granted secondary school for a period from 5/12/1996 to 31/12/1999.

(3.) Brief facts leading to the filing of the present petition reads thus: