MAHESHKUMAR L THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the prayerclause at Paragraph 14(A) is granted. The necessary amendment be carried out forthwith.

(2.) THE challenge in this petition is to the order dated 27.02.2008, issued by the Superintendent of Police, Surendranagar, respondent No.3 herein, whereby the benefit of higher payscale granted to the petitioner has been withdrawn and recovery has been ordered to be made from the petitioner. It is further prayed that the respondents may be directed to return the amount recovered, if any, to the petitioner with interest at the rate of 18% per annum.

(3.) BRIEFLY stated, the facts of the case are as follows: