MUBINA NYAMTULLAKHAN GHASURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner has tendered a draft amendment. The amendment shall be carried out forthwith in terms of the draft.

(2.) Heard Mr. Gaurav Chudasama, learned advocate for the petitioner and Mr. Rohan Shah, learned Assistant Government Pleader for the respondents.

(3.) Mr. Gaurav Chudasama, learned advocate for the petitioner submitted that the petitioner has been appointed on 12.8.2013 as Junior Clerk and was posted at the office of the respondent no.4. It is thereafter that the petitioner has been transferred from the respondent no.4 office to the office of the Deputy Superintendent of Police, Deesa on 1.4.2018. It is submitted that the petitioner has completed less than two years of service with the office of Deputy Superintendent of Police, Deesa.