AMRUTLAL RAMJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kirtidev R. Dave for the petitioner and learned AGP Ms. Nirali Sarda for the respondent-State.

(2.) By way of this petition, the petitioner challenges decision dtd. 28/6/2023 passed by the respondent authorities, whereby the petitioner has been dis-entitled for grant of second higher pay scale, more particularly on the ground that the petitioner had been imposed with a penalty during the period in which the petitioner was entitled for grant of the higher pay scale.

(3.) Learned Advocate Mr. Kritridev Dave for the petitioner would submit that the petitioner, originally had been imposed with a penalty of reduction in the time scale to the minimum in the post of Junior Clerk and whereas ultimately, vide an order dtd. 29/6/2020, the Gujarat Civil Services Tribunal has modified the punishment to the extent of placing the petitioner in the lowest scale on the post, on which the petitioner was working at the time of the incident.