SATYAVAN L. TALWADKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith at the request and consent of the learned counsel for the parties.

(2.) By this Writ Petition, the petitioner seeks direction to quash and set aside the office note dtd. 5/4/2023 bearing No.GU/IV/PA/SLT /683/2023/18 and directing respondent no. 2 to grant benefit to the petitioner under paragraph 3(a) of the Office Memorandum( "OM" for short) dated 8.o8.2018 along with interest.

(3.) Brief facts are that the Petitioner was working as Joint Director of Accounts in his parent department viz. the Directorate of Accounts. The Petitioner vide order dtd. 22/7/2020 was transferred on deputation to Respondent no. 2, Goa University, to the post of Deputy Registrar-Finance as approved by the State Government. The pay scale attached to the post of Deputy Registrar of Finance at Goa University was at Pay Matrix -Level 12.