K.K. Chaudhari Vs District Panchayat and Another
.... les, the petitioner could not hold the post of President of village level co-operative unit and having done so, he had committed misconduct, which in the view of respondent authorities, was a gross misconduct so as to exercise powers by the authorities under Rule 189-A of the Bombay Civil Services R ...
Gujarat High Court
Commissioner, Jamnagar Municipal Corporation Vs Kishorchandra Veljibhai Sonigra and Others
.... mited scope of the petition, this Court has not enmarked upon examining the said and such other connected issues and instead Court has proceeded on the premise that even if it is assumed that the petitioner''s action is tenable under Rule 189A and/or 189B, then also the said provision does not admit ...
Gujarat High Court
A.R.N. Setalvad Vs State of Gujarat and Others
.... sion, it is difficult to contemplate complete restitution through an appellate decision. Such a case is unlike an action for money or recovery of property, where the execution of the trial decree may be stayed pending appeal, or a successful appeal may result in refund of the money or restitution of ...
Gujarat High Court
M.D. Dodiya Vs District Development Officer and Another
.... t the departmental proceedings cannot be said to be instituted unless and until a charge-sheet was issued. He relied upon the judgment of this Court in K.B. Desai Vs. State and Another, wherein the following observations were made: 7. However, Mr. Jadeja, learned advocate appearing for the Sta ...
Gujarat High Court
Raghunath Hiraman Wagh Vs State of Gujarat
.... proceeding initiated in the month of August, 1993 cannot be said to be grossly belated so as to vitiate the disciplinary proceeding. 6. As to the fair opportunity of defence, learned advocate Mr. Supehia has relied upon the applications dated 23rd August, 1993 and 16th August, 1994 made by the pe ...
Gujarat High Court
M.J. Prem Vs State of Gujarat
.... i cum Mantri of Nani Kadi taluka village came to be reduced by Rs.4,50,000/-. There is no dispute about the fact that the upset prize which was initially fixed at Rs.8,50,000/- for the purpose of auctioning the property of the defaulter for the sales tax dues payment, without any prima facie or reli ...
Gujarat High Court
Dr. N.P. Desai Vs State of Gujarat and Others
.... ment servant. It is not necessary that the communication should reach the Government servant." 7. On perusal of the original record I find several communications and reference to the telephonic instructions given to the petitioner. It is, therefore, not believable that the petitioner did not rece ...
Gujarat High Court
C.J. Thakkar Vs State of Gujarat
.... serving the operation of the system [ See Gerald Rhodes Public Sector Pensions, pp.18-19 ]." 8. The law on the question is settled that after retirement of employee his terminal benefit including pnesion and gratuity cannot be withheld and adjsuted against any alleged claim of department which wa ...
Gujarat High Court
B.D. Dave Vs Oil and Natural Gas Corporation Ltd.
.... , 1986." Relying upon the said decision, it is argued by Mr. Macwan that the office memorandum in question also should have prospective effect with effect from 1st April, 1995 and it cannot be applied retrospectively from 31st March, 1995. The said question again arose before the Supreme Court in ...
Gujarat High Court
Takhatray Shivadattray Mankad Vs State of Gujarat
.... gment dated 9-4-69 (reported in 292916 ) quashing the order of compulsory retirement and declaring "that the appellant was entitled to remain in service until he attained the age of 55 years." 15. In pursuance of the above judgment of this Court, the Government passed the following order on ...
Supreme Court of India
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