KHILESH BHIMJIBHAI MARVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Vaibhav Vyas, learned advocate for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader for the respondent - State.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the respondent - State. With consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of termination dtd. 14/5/2012, by which, the services of the petitioner was terminated on the ground of an FIR being registered against the petitioner on 9/5/2012 for commission of offences punishable under Ss. 420 , 465 , 467 , 468 and 471 of the Indian Penal Code with Nakhatrana Police Station.