HARIVADAN PARSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 26/8/2009 passed by the respondent No.1 imposing 100% cut in pension and order dtd. 9/3/2010 rejecting the Appeal preferred by the petitioner. Being aggrieved and dissatisfied with the aforesaid orders, the petitioner has preferred this petition seeking following relief/s :

(2.) The brief facts leading to the present petition are as under :

(3.) Heard learned advocate Mr.T.R. Mishra, appearing on behalf of the petitioner and learned Assistant Government Pleader Ms.Dharitri Pancholi, appearing on behalf of the respondent - State Authorities.