K. V. DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the captioned writ petition is taken up for final hearing.

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

(3.) The disciplinary authority did not agree with the findings of the Inquiry Officer, and hence issued a notice to the petitioner on 21/2/2008 as to why pension of the petitioner should not be reduced in exercise of powers under Rule 24 of the Gujarat Civil Services (Pension) Rules, 2002. The petitioner accordingly replied to the show cause notice on 26/3/2008. By the order dtd. 5/10/2009, the State Government imposed punishment of cut in pension of Rs.2,000.00 for 5 years, which is impugned in the present writ petition.