K.B. VERMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, by way of present petition under Article 226 of the Constitution of India has prayed for issuance of writ/order for quashing and setting aside the impugned order dated 23.08.2002 (Annexure- E), whereby penalty of withholding one increment without future effect was inflicted upon the petitioner as well as order dated 24.01.2015 whereby suspension period was not regularised.

(2.) The brief facts giving rise to the present petition are as under:-

(3.) The learned advocate for the petitioner made following submissions:-