B C PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner, by this petition, has challenged the orders at Annexures G and I, whereby the penalty was imposed in the departmental proceedings.

(2.) IT appears that this Court (Coram: R. K. Abichandani, J.) has passed the following order:-

(3.) HENCE, by virtue of the aforesaid interim relief, the operation and implementation of the orders Annexure G and I are stayed. No affidavit-in-reply has been filed on behalf of the State Government, nor is any application moved for vacating of the interim relief.