KESHRISING SADASING RATHOD Vs. SALES TAX COMMISSIONER

JUDGEMENT

(1.) C.A.V.ORDER Perused the provisions of the Gujarat Civil Services (Revision of Pay) Rules, 1987, provisions of the Gujarat Civil Services (Revision of Pay) Rules, 1998 and the decision of the division bench of this court on which reliance has been placed by the learned counsel for the petitioner.

(2.) The petitioner was placed under suspension from the services by order of the respondent dated 1.6.1994. This suspension has been ordered as a criminal case was pending against the petitioner. Learned counsel for the petitioner does not dispute that criminal case aforesaid is pending till day.

(3.) The petitioner is praying that as the pay of employees of the State of Gujarat have been revised w.e.f. 1.1.1996 under the Gujarat Civil Services (Revision of Pay) Rules, 1998 his pay may also accordingly be revised in the revised pay-scale and as per revised pay, his suspension allowance may accordingly be revised.