YASHWANTBHAI KASHINATH JSOHI Vs. DIRECTOR OF LIBRARIES

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a appropriate order quashing and setting aside the order dated 2 -4 -1996 by which the respondent No.1 has kept the pay scale of the petitioner i.e. Rs.2200 -4000 in abeyance as the same was under consideration with the State Government.

(2.) It appears from the record that the pay scale of Rs.2200 -4000 was granted to the petitioner w.e.f. 2 -11 - 1991. However, subsequently by impugned communication/ order, the same was kept in abeyance. It appears that during the pendency of the present Special Civil Application, interim relief was refused.

(3.) Today, when the matter is called out, Shri Dipan Desai, learned AGP has produced one order dated 11 -9 -2002 passed by the Executive Engineer (Administration) of the respondent No.1 by which it is held that he was entitled to benefit of first higher pay scale w.e.f.2 -11 -1991. It is submitted that the said order has been accepted by the petitioner. The respondents are directed to act as per the order dated 11 -9 -2002 and grant the benefit to the petitioner accordingly.