NJ SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Shri D.A.Bambhania waives service of Rule on behalf of respondents. The matter is taken up for final hearing on the request of learned counsel for the parties.

(3.) The petitioner, while serving as a Police Inspector in the Police Department of the Government of Gujarat, retired from services on 30.4.97. As per the case of petitioner, he had to cross Efficiency Bar on 1.2.89. Vide notice dated 17.2.97, the petitioner was called upon by the Department to furnish explanation as to why he should not be stopped from crossing the Efficiency Bar with effect from 1.2.89. The petitioner submitted reply to the said notice on 28th March 1997.