HIDABHAI RUPJIBHAI MAVCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the order of penalty dtd. 27/9/2022, passed by the Home Department, Government of Gujarat (ANNEXURE A), directing deduction of Rs.3,000.00, every month from pension of the petitioner for a period of five years.

(2.) Facts in brief are as under:

(3.) Heard learned advocate Mr.Smit Vaghela for learned advocate Vaibhav Vyas for the petitioner and learned Assistant Government Pleader Ms.Pancholi for the respondent.