PARSINGBHAI VIRJIBHAI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr.V. B. Malik, learned counsel for Mr. M. A. Kharadi, learned advocate for the appellant.

(2.) THIS instant Letters Patent Appeal has been filed challenging the order dated 29th March, 2010 passed by learned Single Judge in Special Civil Application No.3719 of 2010.

(3.) THE appellant was the member of Disciplinary Force and such conduct was not expected from him. THE respondents have rightly removed the appellant from services and the removal orders have been confirmed in appeal and writ petition.