TEJAJI RAVAJI VIHOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the material time the appellant was a Circle Inspector. On or about 24th September 1968 he was in charge of Moti Chandur Vibhag of Sami Taluka. The Government came to know that he was a party to the making of a bogus entry in Village Form No. VI and that he lacked integrity. Therefore they decided to hold a departmental enquiry against him. The charge which was levelled against the appellant was also the charge levelled against the Mamlatdar and it was the case of the department that in the matter of making the bogus entry in Village Form VI both had acted together and conjointly.

(2.) On 27th July 1972 charge-sheet was served upon the appellant. It was a joint charge-sheet both against the Mamlatdar and the appellant and a joint enquiry was held against them.

(3.) The Enquiry Officer held both the charges to have been proved. He therefore recommended the appellants dismissal from service. The competent authority the State Government issued notice to the appellant to show cause why he should not be dismissed from service. The petitioner sent his reply to the State Government. After having considered his reply the State Government ordered the appellants removal from service.