B.H. CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts of the case, instead of deciding the Civil Application for interim direction, the Court has taken up the main matter for final disposal. The petitioner who retired as Senior Clerk, was served with a charge-sheet three days before his retirement in respect of alleged incident/irregularities took place about 14 years before.

(2.) As stated in the charge-sheet at page No. 15, the Government through its Social Welfare Department had decided to give medical help to the people belonging to the Schedule Tribes whose income was below Rs. 12000/- per year.

(3.) The four charges leveled against the petitioner are as under: