MANORBHAI D VANJARA Vs. CHAIRMAN

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents nos. 2 and 3.

(2.) BY way of this petition under Article 226 of the Constitution of India respective petitioners have prayed for an appropriate writ, order or direction quashing and setting aside the notice at Annexure "a" dated 05th May,2009 issued by respondent No. 2 stopping the salary of the petitioner, which the respective petitioners were getting since 1998.

(3.) HEARD Ms. Tanuja Kachchhi, learned advocate appearing on behalf of the respective petitioners and Shri Pranav Dave, learned Assistant Government Pleader appearing on behalf of respondents nos. 2 and 3.