JAYANTIBHAI HIRJIBHAI DEVRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed making a prayer to suspend the order of conviction dated 30.11.2012 passed by the learned Special Judge (ACB), Jetpur, in Special Sessions Case No. 3 of 2001, pending the final disposal of Criminal Appeal No.1921 of 2012.

(2.) LEARNED advocate Ms.R.V.Acharya holding brief for Mr. Girish Ramkrishnan for the applicants, limits the prayer in this application only in respect of applicant No.1. For applicant No.2, the application is not pressed at this stage.

(3.) LEARNED advocate for the applicant with reference to the said clause and in particular Sub Clause (c) of clause 7, submitted that the conviction of the applicant would necessarily entail for him termination from service and that such termination is automatic. Learned advocate further relied on a similar notice issued earlier to another employee in similar set of circumstances to point out that the services of the said employee was terminated and that same fate awaits for the applicant.