DEVJIBHAI J KHOKHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the order dated 30. 11. 1991 and further to direct the respondents to revise the pay of the petitioner with effect from 01. 01. 1986 in the pay-scale of Rs. 1400-2300.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the parties. It is an admitted position that the petitioner himself has vide letter dated 19. 11. 1991 informed the respondent to place him to the post of Assistant Teacher instead of Sanchalak. Moreover, by an order passed on 30. 11. 1991 the post of Sanchalak is abolished by the respondent and the post of Assistant Teacher is created. Hence, respondent while fixing the pay-scale has fixed the pay-scale of the petitioner with effect from 01. 12. 1991 instead of 01. 01. 1986.