KETANKUMAR MADHAVJIBHAI VANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Deepak Sanchela for the petitioner and learned AGP Ms.Nirali Sarda for the respondent State.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule for respondent State. With the consent of the learned Advocates for the parties, the matter is taken up for final disposal.

(3.) By way of this petition, the petitioner challenges the order dtd. 6/11/2023 passed by the respondent No.1 herein, whereby the petitioner has been issued with a punishment of stoppage of two increments without future effect.