ARUNBHAI MADHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Advocate Mr. V. H. Thakore for the petitioner and learned Advocate Mr. Kanabar for respondent No. 2 and learned Assistant Government Pleader Mr. Desai appearing on behalf of respondent No. 1.

(2.) This Court has issued notice on 8th October, 2002, after considering the relevant regulation of the respondent No. 2 and this Court has made it clear that notice has been issued for final disposal returnable on 28th October, 2002.

(3.) In the present petition, the petitioner has challenged the punishment order dated 19th April, 2002 wherein the disciplinary authority has imposed punishment of censure and suspension period from 5th March, 2001 to 30th July, 2001 is treated as suspension period and the same has been directed to be considered as a leave without pay. It is necessary to note here that there is no reply filed by the respondents. The Appeal filed by the petitioner against said punishment is also rejected by the Appellate Authority.