M T PARMAR Vs. STATE OF GUJRAT

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the impugned order dated 06. 12. 2005 passed by the respondent, whereby penalty of deduction of Rs. 100/- per month for three years from the pension amount is imposed upon the petitioner.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the parties. In the departmental inquiry conducted against the petitioner, majority of the charges were proved. The petitioner was found guilty of hiring his personal vehicle for Government use, without prior sanction and had also purchased a vehicle without taking permission from the competent authority. The petitioner had also committed an irregularity in the deduction of Professional Tax for the year 2000-01. Thus, looking to the allegations levelled against the petitioner, in my opinion, the impugned order passed by the respondent is just and proper and no interference is required by this Court.