K L GAJJAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner in this petition under Article 226 of the Constitution of India has challenged the order dated 17/3/1997 passed by the Disciplinary Authority imposing penalty of punishment of stoppage of 3 increments with future effect, as well as ordering recovery of the amount of Rs.1,53,030=25 as the petitioner was held to be liable for the 50 % loss suffered by the respondent - Gujarat State Civil Supplies Corporation Limited (hereinafter as "Corporation" for brevity); on the ground that the impugned order is violative of Article 14 and 16 of the Constitution of India and therefore the same deserves to be quashed and set aside.

(3.) Facts in brief are required to be narrated in order to appreciate the controversy involved in the present petition.