R P PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleaders waive service of Rule on behalf of the respondents in all the matters.

(2.) ALL these writ petitions under Article 226 of the Constitution of India involve common question of law and challenge to the impugned orders based on similar grounds and, at the request of the learned advocates for the parties, all these matters are taken up for final hearing today.

(3.) IN these writ petitions under Article 226 of the Constitution of India, the petitioners challenge withdrawal of higher-grade scale granted to them in the year 1988 and the orders of consequential recovery of excess amount of higher-grade scale granted to the petitioners. The relevant details are given in a tabular form:<FRM>JUDGEMENT_487_TLGJ0_2008Html1.htm</FRM>