MANISHA A PATVARI Vs. SECRETARY

JUDGEMENT

(1.) BY way of present petition under Articles 226 and 227 of the Constitution of India, the petitioner has inter alia prayed to quash and set aside the order dated 11 th July, 1998, passed by the respondent-Secretary, Gujarat Public Service Commission, whereby the respondent at the end of the departmental inquiry imposed punishment of stoppage of two annual increments of the petitioner with future effect.

(2.) THE facts in brief are that the petitioner was working as Junior Clerk in the office of the respondent-Gujarat Public Service Commission, Ahmedabad (hereinafter referred to as 'the GPSC'). In the year 1992, the petitioner appeared as a candidate in the combined competitive examination for the posts of Assistant/ Sales Tax Inspector, held by the GPSC and she was given Roll No.10239 in the said examination. It is the case of the petitioner that thereafter the GPSC asked for explanation of the petitioner vide letter dated 16 th May, 1995 as to why the disciplinary proceedings should not be initiated against the petitioner for the alleged unauthorised correction in the answer-sheet of the petitioner and the petitioner had explained the authorities. Thereafter, the authorities initiated formal disciplinary proceedings against the petitioner by issuing a charge-sheet on 06th December, 1995.

(3.) MR .D.G. Shukla, learned counsel appearing on behalf of the respondent-GPSC, relied upon the affidavit-in-reply filed on behalf of the respondent and submitted that the disciplinary authority has after taking into consideration the pros and cons of the matter and evidence on record arrived at the conclusion, which is absolutely just, proper and correct and, therefore, this Court may be pleased to dismiss present petition.