JAYANTILAL PITAMBAR MACWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner challenges punishment order dtd. 27/6/2014 passed by the State Government, whereby the punishment of reduction in pension by Rs.500.00per month for a period of three years came to be imposed upon the petitioner.

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.Vaibhav Vyas has submitted that the acquittal of the petitioner is on merits and in view of the specific observations made by the Inquiry Officer in this regard, the impugned order is required to be set aside. It is submitted that though the petitioner has deposited the amount of Rs.29,256.00, such deposition of amount before the Trial Court will always be subject to final outcome of the trial and such deposit cannot amount to admission of charge..