VADODARA DISTRICT PANCHAYAT Vs. S K PARKAR

JUDGEMENT

(1.) By way of these petitions, the petitioner-Vadodara District Panchayat has prayed to quash and set aside the common judgment and order passed by the Gujarat Civil Services Tribunal, Gandhinagar (for short, "the Tribunal") in Appeal Nos.317/1996 to 319/1996 and 338/1996 dated 17.08.1999, whereby, the appeals preferred by the petitioners herein were allowed.

(2.) The facts in brief are that the respondents herein were serving as Auxiliary Nurse Mid-wife under the petitioner-Panchayat. On the allegation that the respondents and some other employees had committed certain irregularities and financial misappropriation in a medical camp organized by the petitioner-Panchayat in March 1988, inquiries were conducted against the respondents.

(3.) Pursuant thereto, charge-sheets were issued to the respondents and departmental inquiry was initiated. In the said departmental inquiry, the charges levelled against the respondents were proved. Therefore, show cause Notice was issued to the respondents as to why they should not be terminated from the service. Ultimately, by order dated 15.04.1995, a penalty of placing the respondents at the lowest pay-scale for a period of five years, without any increments during the said period, was imposed on the respondents.