BABUBHAI SOMCHANDBHAI KADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma 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 petitioner has challenged the order dtd. 18/8/2021, by which, a penalty of cut in pension of Rs.7,000.00 for 30 months has been imposed on the petitioner.