P.C. PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner is not present. Heard learned AGP appearing on behalf of the respondent.

(2.) In this petition, petitioner has prayed interalia, in Para 17, that,

(3.) So far as actual background is concerned, it has emerged from the record that at the relevant time, petitioner was serving as Superintending Engineer with the respondent. It has also emerged from the record that the petitioner retired from service on superannuation on 31.01.1995. After petitioner's superannuation on 31.01.1995, the respondent issued charge Page 2 of sheet in February, 1998, alleging certain irregularities in conducting and performing his duties while he was holding post of superintending engineer.