K.V. SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, challenge is made to the order dated 19th January, 2002 passed by the respondent State, whereby major punishment of reduction in monthly pension of the petitioner, to the extent of Rs.500 per month, for a period of 30 months, was imposed. The said order is stated to have been passed after consultation with the Gujarat Public Service Commission.

(2.) Heard Mr. A.S. Supehia, learned Counsel for the petitioner and Mr. Bhavik Pandya, learned Assistant Government Pleader for the State.

(3.) Learned Counsel for the petitioner contended that, apart from other contentions which are raised in the petition, this is a case of no evidence and on that count alone, the impugned order needs to be set aside.