GHANSHYAMBHAI P KOTECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) BY way of this petition, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the resolution/ decision/ communication dated 04/09/2009 issued by the State Government through Section Officer, Health and Family Welfare Department, State of Gujarat as well as consequential communication dated 16/09/2009 issued by Principal District Health Officer cum Civil Surgeon, General Hospital, Surendranagar withdrawing/ cancelling the higher pay scale to the petitioner as per Tikkoo Pay Commission.