AALAP CHANDRAKANT SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the parties appearing through their learned advocates, the petition was taken up for final consideration.

(2.) Heard learned advocate Mr.N.K. Majmudar for the petitioner and learned Assistant Government Pleader Mr. Trupesh Kathiriya, for the respondents.

(3.) The petitioner has prayed to set aside orders dated 24.10.2019 passed by Deputy Collector, Anand, whereby the services of the petitioner came to be terminated. It is prayed to reinstate the petitioner on his original post as Clerk, Class-?III at Collector Office, Criminal Branch, Anand with continuity of service and consequential benefits.