SAROJ JITUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the writ -applicant, a retired Director of the Department of Opthalmology, Civil Hospital, Ahmedabad, has prayed for the following reliefs :

(2.) The writ -applicant retired as the Director of respondent no.2 Institute on 31st July 1998. At the time of her retirement, she was holding the original post of the Professor in the respondent no.2 Institute. She was a Class -I Gazetted Officer.

(3.) It appears that on 16th November 1999, she was served with a show -cause notice, calling upon her to show -cause as to why departmental action should not be taken for the act of misconduct. The act of misconduct alleged was that although she was not entitled to claim Rs.70,000=00 towards the medical reimbursement of her husband's medical bills, yet she claimed, which according to the department was a misconduct on her part.