DISTRICT DEVELOPMENT OFFICER Vs. B B POTALIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The appellant, District Development Officer, Rajkot District Panchayat, Rajkot who happened to be the respondent No.2 in Special Civil Application No.2042 of 2007 has takenout this LPA inter alia challenging the order and judgment passed by this Court dated 27th March, 2018 in Special Civil Application No.2042 of 2007 whereby the Court while quashing and setting aside the impugned order of recovery dated 24th September, 2006 assailed in the Special Civil Application No.2042 of 2007 by the respondent No.1 above, held entitled the respondent No.1 for higher pay scale, issued direction to pay the arrears of unpaid higher grade pay scale within the period of 4 weeks from the date of receipt of copy of the said order and judgment and further awarded 9% interest from the date of such amount has been withheld and is actually paid.

(3.) The facts in brief leading to filing of this appeal as could be gathered from the petition, appeal and the order impugned deserves to be set-out as under: