HEMANTKUMAR CHITRANJAN RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Vrunda Shah 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 who was working as a Mamlatdar, has challenged the order of the State dtd. 17/2/2021, by which, the State, the Disciplinary Authority has imposed a cut in pension of Rs.2000.00 p.m. with permanent effect.