KUSUMBEN Vs. SECRETARY

JUDGEMENT

(1.) RULE. Mr. Soni, learned Assistant Government Pleader waives notice of Rule for respondents No.1 to 3. With the consent of the learned Counsel appearing for both the parties, the matter is finally heard today.

(2.) The petitioner by this petition has challenged the order passed by the Disciplinary Authority of imposing punishment of removal from the service and its confirmation by the Revisional Authority. The petitioner has also prayed to direct the respondents to consider the case of the petitioner for compassionatory pension, gratuity and other retirement benefits.

(3.) Heard Mr. Dave, learned Counsel for the petitioner and Mr. Soni, learned Assistant Government Pleader for the State Authorities.