R J SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) EVEN as the petitioner was found to be guilty of serious misconduct by the Inquiry Commissioner on 31. 03. 1999, the petitioner was allowed to retire on 31. 03. 2000 and thereafter the impugned order imposing deduction of Rs. 1,000/- from pension for a period of ten years was made. As the petitioner was holding a position and post of a higher rank as Assistant Commissioner of Sales Tax and the misconduct proved against him was amounting to conscious dereliction of duty, the vague finding about dishonesty could not justify interference by this Court in the order of punishment in exercise of the extraordinary writ jurisdiction of this Court. Therefore, the petition is dismissed and Rule is discharged with no order as to costs.