MOHBATSINH BALUSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners who were working as Armed Assistant Sub Inspectors of Police in the State Reserve Police Force, Group-15, at Mehsana, have challenged the orders dtd. 31/5/2019, by which, the petitioners have been prematurely retired under Rule 10(4) of the Gujarat Civil Services (Pension) Rules, 2002.

(2.) Facts in brief would indicate that the petitioners had joined the SRPF in the year 1991 as Armed Constables. They were then transferred to the newly created SRPF, Group-15, Mehsana. On 29/11/2011, they were promoted to the post of Armed Assistant Sub Inspectors of Police.

(3.) Mr.Rahul Sharma, learned counsel for the petitioners would submit that the impugned orders retiring the petitioners amounts to subjecting them to double jeopardy. He would submit that for the misconduct as aforesaid, the petitioners have already been penalized by orders of penalty dtd. 3/11/2017 by which a punishment of stoppage of increment with future effect has been enforced.