BHARATSANG MADHAVSANG TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution Of India, challenges the order dtd. 4/10/2021 passed by the Deputy Secretary, Home Department, Gandhinagar by which a penalty of stoppage of one increment for a period of two years with future effect has been imposed upon the petitioner.

(2.) The facts giving rise to the present petition are stated hereinbelow:

(3.) Mr. Shalin Mehta, learned Senior Advocate has appeared with Mr. Bhash Mankad for the petitioner and Mr. Soaham Joshi, learned Assistant Government Pleader has appeared for the State.