VINUJI SHIVUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Vinod Gamara on behalf of the petitioner and learned Assistant Government Pleader Ms. Surbhi Bhati on behalf of respondent no.1- State.

(2.) By way of this petition the petitioner challenges decision of the respondent no. 2 dtd. 25/02/2019 whereby the petitioner has been terminated from his service.

(3.) Learned Advocate Shri Gamara would submit that issue raised in the present petition is squarely covered by decision of Co-ordinate Bench of this Court in Special Civil Application No. 10653 of 2019 dtd. 03/09/2020. Learned Advocate would submit that considering the law laid down by this Court in the above-referred judgement, this Court may appropriately decide this petition.