VIMAL H. BHATT Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) The petitioner by way of this petition under Article 226 of the Constitution of India has prayed for issuance of appropriate writ/order for quashing and setting aside the order dated 08.08.2005 passed by the respondent No.3 and order dated 10.08.2005 passed by respondent No.2 Annexure-A and B respectively to the petitioner.

(2.) Heard learned advocate for the petitioner as well as learned advocate appearing for the respondent-Maritime Board and perused the material placed on record.

(3.) The learned advocate for the petitioner submits that, the petitioner was regularized in view of Government Resolution dated 17.10.1988 in the year 1992. The respondent Board has also issued order to this effect that the petitioner was eligible and entitled to get higher grade scale on completion of 9 years of service witheffect from 2002. However, the Board has given the effect of the first higher grade from 2005, and sought recovery of the excess amount paid to him. Being aggrieved by the said decision, the present petition is filed.