A.C. VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, by way of present petition under Article226 of the Contitution of India, has prayed for issuance of appropriate writ/order for quashing and setting aside the order dated 17.09.2003 (Annexure-E) imposing penalty of monthly cut in pension of Rs. 500.00 for five years and to refund the amount, if any deducted, with 12% interest.

(2.) Brief facts giving rise to the present petition are as under :

(3.) The petitioner was serving as Executive Engineer under the respondent and he retired on superannuation on 31.07.1991. A charge-sheet dated 27.07.1995 was issued to the petitioner for holding a departmental inquiry in respect of alleged irregularities committed by him during the period from 1987 to 1991 when the petitioner was working as Executive Engineer in Karjan Water Project. Thereafter an Inquiry Officer was appointed to hold the departmental inquiry. As per the report submitted by the Inquiry Officer dated 13.06.2000, the charges levelled against the petitioner held to be proved.