PATEL PRAKASHKUMAR JOITABHAI Vs. CHAIRMAN

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 2 and 3.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the Notice at Annexure A dated 21st May,2009 issued by respondent No. 2 stopping the salary of the petitioner, which the petitioner was getting since 1996.

(3.) HEARD Ms. Bhavika Kotecha, learned advocate appearing on behalf of the petitioner and Mr. Pranav Dave, learned Assistant Government Pleader appearing on behalf of respondent Nos. 2 and 3.