DIVISIONAL CONTROLLER Vs. LAKSHMANBHAI SHANTILAL VASAVA

JUDGEMENT

(1.) Admit. Mr.Rathod waives service of notice for admission on behalf of respondent. With the consent of the learned advocates appearing for both the sides, the appeal is finally heard.

(2.) The present appeal is directed against the order dated 9.1.2013 passed by the learned Single Judge of this Court in Special Civil Application No.1798 of 2007; whereby, the learned Single Judge maintained the reinstatement with continuity in service but has additionally imposed punishment of stoppage of one increment without future effect.

(3.) We have heard Mr.Raval for the appellant and Mr.Rathod for the respondent for final disposal.