BHAILAL DAMABHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Bhavyaraj Gohil, learned advocate for Mr. A.J. Yagnik, learned advocate appearing for the petitioner and Ms. Pooja Ashar, learned AGP appearing for the respondent - State.

(2.) By way of present petition, the petitioner herein has challenged the order dtd. 8/1/2010 passed by the respondent authority imposing penalty of total pension permanently on petitioner and prayed for direction qua the respondent to refund the amount deducted from the pension of the petitioner at the rate of 12%.

(3.) Brief facts leading to the filing of the present petition read thus: