CHETANKUMAR RAMANLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The petitioner by way of this petition has prayed for quashing and setting aside the communication dtd. 29/5/2021 by the Director, District Rural Development Agency, Kheda terminating the service of the petitioner and further to direct the respondent authorities to reinstate the petitioner on his original post with all consequential benefits including backwages and continuity of service.

(3.) Ms. Shikha Panchal, learned advocate appearing for the petitioner shall submit that the petitioner was appointed on 5/10/2007 by the Director, District Rural Development Agency on a fixed pay of 11 months and by way of the impugned communication his services were terminated. She would submit that no departmental inquiry was held before the impugned termination. Ms. Panchal shall draw the attention of this court to an order passed by this court in case of similar facts. The order dtd. 22/7/2022 so passed in Special Civil Application No. 15083 of 2021 reads as under: