HIMANSHU JAYANTIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shalin Mehta, learned senior advocate with Mr. Hemang M. Shah, learned advocate for the petitioner and Mr. Sahil Trivedi, learned AGP for the respondent State authorities.

(2.) By way of present petition, under Article 226 of the Constitution of India, the petitioner seeks to challenge the order of termination issued by the respondent No.1 which is passed without following the principles of natural justice and without holding any departmental inquiry.

(3.) It is the case of the petitioner that, the present petitioner was appointed as Assistant Social Welfare Officer, Class-III for a period of 5 years with fixed pay of Rs.38,090/-per month. The petitioner was posted at the office of the respondent No.2 on 07.03.2019. On 04.07.2020, an FIR came to be filed by one Ramesh Motibhai Solanki againstthe present petitionerbefore ACB Police Station, Vadodara.