CHANDRAKANT M VAISHNAV Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner made two-fold prayers in this Special Civil Application and prayer (B) in para-19 of the Special Civil Application has not been pressed by the learned counsel for the petitioner.

(3.) It is not in dispute that the petitioner retired from the services of the respondent-Board in the year 1982 and this Special Civil Application has been filed by him in this Court on 28th February, 1986. So this petition has been filed by petitioner after about more than three years from the date of his retirement from the Board's services. Challenge has been made by petitioner in this Special Civil Application to the order dated 28th May, 1975, annexure 'K' to the Special Civil Application under which the petitioner was ordered to be given higher grade of Rs. 550-1265 with effect from 28th December, 1973. The petitioner was holding the post of Deputy Engineer at the relevant time in the respondent-Board. The petitioner has accepted the said order giving him higher pay scale with effect from 28th December, 1973 which is clearly evident from the fact that he has not challenged the same either by filing the Special Civil Application before this Court or taking any other legal and appropriate remedy available. Only in the matter of some other Deputy Engineers, when this Court has decided their cases in the year 1984, the petitioner has made a representation to the respondent on 28th August, 1984 and after more than one year and six months thereof, he filed this Special Civil Application.