UMESHKUMAR CHIMANLAL PANDYA Vs. MAHARAJA SAYAJIRAO UNIVERSITY - VADODARA

JUDGEMENT

(1.) The petitioner challenges the judgment and order dated 20.1.2010 passed by the Gujarat Universities Services Tribunal, State of Gujarat, in Application No.29/2008, vide which, his challenge for pay protection has not been entertained.

(2.) Brief facts relevant for the purpose of this petition are that the petitioner has joined as Sanitary Sub Inspector in Municipal Corporation, Surat, vide appointment order dated 24.7.199 He was appointed in the pay scale of Rs. 1350-2200.

(3.) The petitioner was thereafter found suitable by the committee and was selected for the post of Sanitary Inspector. He was issued appointment order dated 12.2.1996 and was appointed in the pay scale of Rs. 1200-2040, on probation for a period of two years. After joining, the petitioner resigned from the Surat Municipal Corporation and was relieved by the Corporation on 26.2.1996. The petitioner joined respondent no.1 on 27.2.1996. Thereafter, the petitioner made various representations seeking protection of his pay which he was drawing with Surat Municipal Corporation. However, the same was denied to the petitioner. The petitioner seems to have approached the Tribunal on four occasions, however, his petition came to be disposed of with the directions to the respondents to look into the matter. However, the grievance of the petitioner remained un-redressed, which has given rise to filing of the present petition.