AMRISH RAMESHCHANDRA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The two writ petitions are directed against two orders, both dated 25.8.2009 and the notification dated 5.11.2009 whereby the petitioner, who was, at the relevant time, a Judge in the labour Court, has been ordered to be compulsorily retired pursuant to two separate departmental proceedings by way of inquiry No.16 of 2001 and No. 6 of 2002 in connection with two chargesheets dated 19.12.2001 and 17.9.2002.

(2.) The petitioner has challenged the orders of compulsory retirement contending that the orders are unfair and the conclusions of the inquiry officers holding him guilty of the alleged misconduct are not supported by any cogent evidence.

(3.) Mr.Upadhyay, learned advocate has appeared for the petitioner and Mr.Shalin Mehta, learned advocate has appeared for the Registrar General, High Court of Gujarat - respondent No.2 and learned AGP has appeared for respondent No.1-State of Gujarat. We have heard the learned Counsel and carefully examined the record of both the petitions.