ALPESHSINH VIJAYSINH CHAVDA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

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

(2.) What is prayed in this petition filed under Article 226 of the Constitution is to direct the respondent authorities to allow the petitioner to resume duty pursuant to appointment order dated 17th May, 2017 on the post of Unarmed Lok Rakshak/Police Constable. It is further prayed to reinstate the petitioner on the said post with continuity of service, salary and all consequential benefits.

(3.) The facts in the background are inter alia that pursuant to the advertisement published on 26th October, 2016, the petitioner made application for the post of Lok Rakshak. He cleared written as well as physical examination, whereafter he was called for verification of documents. After this entire process, respondent No.2-Superintendent of Police, Gandhinagar, issued letter of appointment dated 17th May, 2017 to the petitioner. As per the said order of appointment, the petitioner remained present at the office of respondent No.2. The petitioner was given posting at Gandhinagar.