VINODRAI DEVJIBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) With the consent of the learned advocates appearing for the respective parties, the petition was taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the punishment order dtd. 17/4/2020. He has also prayed for quashing and setting aside the appellate orders dtd. 3/7/2020 and 16/1/2021.