BIPINCHANDRA KACHRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed for following prayers:

(2.) The brief facts of the case are as under:

(3.) Learned Senior Advocate Mr.G.M.Joshi has submitted that the entire proceeding, after the inquiry officer held that the charges have not proved against the petitioner, is de hors the settled law. He has submitted that the show-cause notice of disagreement, which was issued to the petitioner on 10/8/2011 along with the reasons in fact, does not deal with any facts nor any reasons for disagreement with the inquiry officer's report are conveyed and in a very cursorily manner, the findings of the inquiry officer, which are in favour of the petitioner, have been disagreed. While referring to the impugned order, the learned Senior Advocate has submitted that the same is also a non-speaking order as neither the contents of the reply to the show-cause notice are incorporated nor facts are narrated by the authority and hence, the impugned order may be quashed and set aside.