ARVINDKUMAR N TRIVEDI Vs. DIRECTOR

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India challenging the judgement and order recorded by the Learned Gujarat Civil Services Tribunal in Appeal No. 470 of 1987 dated 9.12.87 under which the Learned Tribunal dismissed the appeal of the present petitioner who was removed from service by the Director, Social Welfare Department, State of Gujarat by order dated 23.11.87.

(2.) The short facts of the case are as under:-

(3.) That the petitioner was entitled to Leave Travel Concession Benefit and he was also entitled to have the cash amount in lieu of the actual travelling. It seems that he submitted his claim before the Director of Social Welfare Department on 18.8.84 for Cash LTC for the block years 1984-87. For the said purpose he showed that there were four members in his family including himself, his father, his mother and his wife. The said claim shows at no.4 "V.A.Trivedi", the cash option also indicated that the said four persons being the members of the family of the petitioner were actually dependent upon the petitioner.