DIPAK RAMESHBHAI DAVE Vs. JOINT DIRECTOR

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Sahil Trivedi waives service of notice of Rule on behalf of respondent - State.

(2.) This petition under Article 226 of the Constitution of India is filed challenging the order of respondent No.3, dtd. 24/3/2023, wherein penalty of deduction of Rs.2500.00 from monthly pension of the petitioner, for 24 months (2 years), with immediate effect has been imposed.

(3.) The facts in brief are as under: -