BHARATKUMAR MAHENDRAPRASAD BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 / 227 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order of dismissal dtd. 12/5/2008, the order of compulsory retirement dtd. 11/8/2008 and the judgment of the Gujarat Civil Services Tribunal dtd. 9/6/2011. Pending the petition, the petitioner has superannuated on 30/11/2017.

(2.) Facts in brief are as under:

(3.) Ms.Kruti Shah, learned advocate for the petitioner taking the Court through the charges levelled against the petitioner would submit that the charge against the petitioner was with regard to not maintaining certain entries for the period from 1/8/2005 to 28/8/2006. That he had again not made certain entries in the 'Barnishi Register' and that such entries were not reported to his superior. This conduct amounted to lack of efficiency and negligence for which the petitioner was held liable and based on the Inquiry Officer's Report, the petitioner was dismissed from service.