Section 12 in The Gujarat Civil Services Tribunal Act, 1972
12. Power of State Government to apply for modification, or annulment of order or decision.
(1)Where it appears to the State Government that any order or decision of any officer or authority in relation to any specified Civil servant with respect to any of the matters specified in the Schedule against which an appeal lies to the Tribunal under section 11 requires to be modified, annulled or reversed-(i)on the ground that it is contrary to law, or(ii)on the ground that it is inconsistent with the material on record, or(iii)for any other sufficient reason in the interest of justice, the State Government may, within a period of ninety days from the date of such order or decision, make an application to the Tribunal to modify, annnul or reverse such order or decision.(2)No such application shall be decided by the Tribunal without notice being given to the Civil servant concerned to appear and be heard in support of such order or decision.
