PRABHAKAR D. MARATHE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the parties. The petitioner, a retired employee of the State, has moved this Court under Article 226 of the Constitution of India challenging the initiation of Disciplinary proceedings against him, on the ground that charge -sheet could not have been issued at such a belated stage. Therefore, the same is contrary to the principle of natural justice and, therefore, the same deserves to be quashed and set aside.

(2.) The facts, in brief, deserve to be set out as under in order to appreciate the controversy in this matter.

(3.) and xxx xxx xxx