SUBHASHCHANDRA SHRI SAIDAS BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) JAYANT PATEL The petitioner, by this petition, has prayed to quash and set aside the order dated 30.4.2002 passed by respondent No.2 for termination of his service from the post of Medical Officer (Class II) at Community Health Centre, Jamkalyanpur, District Jamnagar and it is prayed by the petitioner that the petitioner be reinstated in service with full backwages.

(2.) THE short facts are that the petitioner, after completion of 3rd Year MBBS, on account of his bond to serve with the Government in the rural area, was appointed as Medical Officer (ClassII) vide order dated 16.7.1998 issued by the Chief Personnel Officer, Health and Medical Service and Medical Education (Health Department) Gandhinagar.

(3.) I have heard Mr.Bharda, learned counsel for the petitioner and Ms. Thakkar, learned AGP for the State.