VINODKUMAR KANTILAL TANNA Vs. DISTRICT COLLECTOR, GANDHINAGAR

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge is to the order of the Tribunal viz. Gujarat Civil Services Tribunal, Gandhinagar, in Appeal No.164 of 2015, by which, the Tribunal, confirmed the order of the District Collector dtd. 20/2/2015. By the aforesaid orders, the petitioner was imposed a penalty of stoppage of two increments with future effect.