J V CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Letters Patent Appeal under Clause 15 of the Letters Patent has been preferred by the appellant herein original petitioner challenging the impugned order dated 06.11.2009 passed by the learned Single Judge in Special Civil Application No.11321 of 2009 by which, the learned Single Judge has dismissed the said Special Civil Application preferred by the appellant herein original petitioner (hereinafter referred to as the petitioner ) in which, the petitioner challenged the order of punishment dated 16.04.2009 passed by the State Government of withholding of two increments of the petitioner with future effect.

(2.) THE facts leading to the present Letters Patent Appeal in nutshell are as under.

(3.) SHRI Hasit Joshi, learned advocate has appeared for the petitioner and Ms.Nisha Thakore, learned A.G.P. has appeared for respondent Nos.1 to 3.