BALVANT KARANBHAI SOLANKI Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) RULE. With the consent of learned advocates for the respective parties, present petition is taken up for final hearing. Mr.Hemang Shah learned advocate waives service of Rule for respondent no.

(2.) The present petition has been filed by the petitioner, challenging the order dated 12.06.2020, by which, his services from the post of driver at the Family Court, Bhavnagar, were terminated.

(3.) Facts in brief are as under.