PATEL HIRENKUMAR MANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Maulik G.Nanavati, learned Assistant Government Pleader waives service of notice of RULE for respondents Nos.1 and 2. Mr.P.V.Hathi,learned advocate waives service of notice of RULE for respondents Nos.3 and 4. Mr.Bhunesh C. Rupera and Ms.Rekha H.Kapadia, learned advocates wavies service of notice of RULE for respondents Nos.5 and 6.

(2.) THIS petition under Article 226 of the Constitution of India, has been filed with the following prayers:

(3.) TODAY, when the matter is taken up it is stated by Mr.Maulik G.Nanavati, learned Assistant Government Pleader, upon instructions from Mr.R.C.Rawal, Director, Primary Education, Government of Gujarat, who is present in the Court today, that a Committee comprising of three Officers, including one Officer from the Office of the Director, Primary Education, one Officer from the Education Department not below the rank of Under Secretary, and the District Primary Education Officer,Jamnagar who is the appointing authority, shall be constituted by the State Government. The said Committee will issue individual show cause notices to all 84 individuals, whose names figure in the Inquiry Report, including the petitioner, specifying the allegations against them and annexing a copy of the Inquiry Report as well as copies of any other documents relied upon against them. The concerned individuals may file written replies to the show cause notices. Thereafter, each individual shall be afforded an opportunity of personal hearing. The personal hearing shall take place at Jamnagar. Thereafter, individual orders shall be passed which shall be communicated to the concerned persons by Registered Post. Till such time, as the final order is passed, 84 posts of Vidya Sahayaks would be kept vacant in District Jamnagar by the District Primary Education Officer.