NAVNITRAI CHANDULAL TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition is filed under Article 226 of the Constitution of India praying for following reliefs:-

(2.) CASE of the petitioner is that the petitioner was appointed on 16.3.1971 as unarmed Constable and completed 33 years of service. Vide order dated 18.10.2000, respondent No.3- District Superintendent of Police imposed punishment reducing the pay of the petitioner to the minimum basic of Rs.3200/-. Against the said order, the petitioner had preferred revision and the Revisional Authority vide order dated 22.8.2003 remanded the matter and the Disciplinary Authority was directed to hold de novo inquiry.

(3.) I have heard learned advocates for the parties.