VIKRAMSINH BHUPATSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Aditya C. Yagnik, learned advocate waives service of notice of Rule for the respondent No.1 IMDC Limited while Mr. Manan Bhatt, learned advocate waives service of notice of Rule for respondent No.5.

(2.) With the consent of the learned advocates appearing for the respective parties, the petition was taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner challenges the order dtd. 21/5/2020 and the order dtd. 31/8/2020. By the order of 21/5/2020 the services of the petitioner No.1 came to be terminated. On filing an appeal, by the order of 31/8/2020, the termination order was confirmed and the appeal was dismissed.