AMI VRUJLAL RAJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised, in all the captioned writ applications, are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The writ applicants before are adhoc Lecturers, Readers and Professors respectively serving with the Government Ayurveda Colleges situated in the State of Gujarat. They are aggrieved by the decisions of the Director, System of Indian Medicine and Homeopathy revising the pay scales (pay in the Pay Band) from their original pay scales stated in their respective appointment letters. They are also aggrieved by the action on the part of the authorities in effecting recovery of the salary already paid to them from their respective dates of appointment in excess in view of the refixation / fresh fixation of the pay scales.

(3.) The pay scales, which came to be provided at the time of their appointments in the year 2011, is as under: No. Cadre Pay scale Pay scale payable Lecturer Selection Scale (Professor) 15600 39100 Grade Pay 7600 15600 + 7600 = 23,200 Lecturer Senior Scale (Reader) 15600 39100 Grade Pay 6600 15600 + 6600 = 22,200 3 Lecturer 9300 34800 Grade Pay 5400 9300 + 5400 = 14700