AMRUTBHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dtd. 24/12/2018 passed by the respondents. By the aforesaid order, the petitioner who had retired on superannuation has been inflicted with a penalty of 100% pension cut. Perusal of the order would indicate that the penalty has been imposed on the basis of a criminal case which resulted his conviction in an ACB case.